Section 16 in The M.P. Electricity (Supply) Finance Rules, 1967
16. Unclaimed security.
- If at the end of a period of twenty years after the date on which any class of security is to be redeemed, the Board, by reason of the holder of any security of that class not forthcoming or by reason of any doubt as to the ownership of any such security, is not able to redeem the security the said security shall thereupon be deemed to have been extinguished and the sum credited to revenue.
