Section 92K(3)(d) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

[Cites 0, Cited by 0] [Section 92K(3)] [Section 92K] [Entire Act]

State of Uttar Pradesh - Subsection

Section 92K(3)(d) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(d)As soon as the principal of stock certificates is paid up under sub-rule (4) of Rule 66-A or the Stock Certificate is redeemed under the proviso to sub-rule (4) of Rule 66-A, read with Rule 67 or is transferred by the waqf, trust or endowment, the waqf, trust or endowment concerned shall make an application to the Treasury Officer concerned to that effect stating the number of stock certificates, the amount thereof and the date on which they were liquidated, redeemed or transferred as the case may be. The Treasury Officer shall, after making such enquiry as he may consider necessary and after satisfying himself of the fact of liquidation, redemption or transfer of the stock certificate, strike off the amount of annual interest from the annuity roll and thence forward shall make deduction on account of contribution from the amount of annuity only.]

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State of Uttar Pradesh - Subsection

Section 92K(3)(d) in U.P. Zamindari Abolition and Land Reforms Rules, 1952