Section 70 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
70.
[(1) After the amount of compensation payable to an intermediary has been finally determined, and entries made in the registers in Z.A. Form Nos. 38 and 38-A, the Compensation Officer shall have an indent for bonds in Z.A. Form 34 prepared in quadruplicate showing the [form] [Substituted by Notification No. 1130/I-A-1699-1953, dated 11.03.1954.] denomination and number of bonds payable to each intermediary. The Compensation Officer shall fill in columns 1 to 14 only and sign and seal each copy alter satisfying himself that the entries have been correctly shown therein and shall enter in words in his own handwriting the total value of bonds indented, both in the original and copies thereof. He shall despatch three copies to the Public Debt Office, Lucknow, for compliance and retain the original which shall be maintained in the form of a bound register supplied to him, each page whereof shall be numbered. The copies shall be prepared on spare sheets of forms supplied separately and each such copy shall bear the page number of the original from which it has been prepared.(2)The Compensation Officer shall also maintain an abstract register of indents for bonds in Z.A. Form 35.].
