Section 17 in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972
17. Discharge in certain cases.
(1)When a duplicate debenture has been issued under rule 14 or when a renewed debenture has been issued under rule 15 or when the principal sum due on a debenture in respect of which an order has been made under rule 14 for the payment of the principal sum without the issue of a duplicate debenture has been paid on or after the date on which such payment become due the Board shall be discharged from all liabilities in respect of the debenture in place of which duplicate or renewed debenture has been so issued or in respect of which such payment has been made, as the case may be -(a)in the case of a duplicate debenture, after the lapse of six years from the date of the publication of the notification referred to in sub-rule (3) of rule 14 or from the date of the last payment of interest on the original debenture, whichever date is later;(b)in the case of a renewed debenture after the lapse of sue years from the date of issue thereof; and(c)in the case of payment of the principal sum without issue of a duplicate debenture, after the lapse of six years from the date of the publication of the notification referred to in sub-rule (2) of rule 14.(2)The principal money and interest secured by a debenture shall be paid without regard to any equities between the Board and the original or any intermediate holder, or any set off or cross- claim, and the receipt of the registered holder for such principal money and interest shall be a good discharge to the Board for the same.(3)The Housing Commissioner may at any time give notice in writing to the registered holder of a debenture his executors or administrators, of the Board's intention to pay off the debenture, and upon the expiration of one month from such notice being given the principal money secured alongwith interest if any due, shall become payable.
