Section 77(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(3)If the notice or proclamation has been duly made and the intermediary does not appear cither in person or through duly authorized agent to receive the bonds until three years have elapsed from the date for which the notice or proclamation was made, the bonds shall be returned to the Public Debt Office by the Treasury or Sub-Treasury Officer along with schedule in Z.A. Form 40 on the receipt of advice from the Compensation Officer or an officer appointed to function on his behalf under sub-rule (4).
