Section 64(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)The interest together with the principal of a bond [in the form of promissory notes] [Added by Notification No. 9959/I-A-1051-1956, dated 29.11.1956.] shall be paid in equated annual instalments, except for the last, as described in Appendix IV during the period of 40 years beginning from the date of vesting :Provided that any bond [in the form of promissory notes] [Added by Notification No. 9959/I-A-1051-1956, dated 29.11.1956.] may be redeemed at an earlier date at the option of the Government.
