Section 95H(2)(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

[Cites 0, Cited by 0] [Section 95H(2)] [Section 95H] [Entire Act]

State of Uttar Pradesh - Subsection

Section 95H(2)(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(b)

(i)Where in respect of any of the bonds tendered for consolidation, one instalment falls due between the date of such tender and the date of consolidation of the bonds, such instalment shall not be payable separately as one due in respect of that bond but shall be payable as part of the first instalment on the consolidated bond.

(ii)Where in respect of any of the bonds tendered for consolidation, one or more instalments has, at the time of tender for consolidation, fallen due but has not been paid, such instalment or instalments shall not be payable separately as due in respect of that bond, but shall be payable as part of the corresponding instalment on the consolidated bond.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 95H(2)(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952