Section 9(2) in National Housing Bank (Issue And Management Of Bonds) Regulations, 1989
(2)Such application shall be accompanied by :(a)where the bond was lost in course of transmission by registered post, the Post Office registration receipt for the letter containing the bond;(b)a copy of the police report, if the loss or theft was reported to the police;(c)if the applicant, is not the registered holder, an affidavit sworn before a magistrate testing that the applicant was the last legal holder of the bond and all documentary evidence necessary to trace back the title to the registered holder; and(d)any portion or fragments which may remain of the lost, stolen, destroyed, mutilated or defaced bond.
