Section 68 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
68. Section 72(1).
- [In the case of complete redemption of bonds] [Added by Notification No. 1130/I-A 1699-1953, dated 11.03.1954.], the procedure laid down in Chapter VIII of the Government Securities Manual for the payment of terminable loans will be followed at the treasuries or sub-treasuries as regards the payment of the outstanding amount of the principal of the bonds. The discharged bond, shall, as in the case of other U.P. Government securities, be forwarded to the Public Debt Office, [Lucknow] [Substituted by Notification No. 1130/I-A 1699-1953, dated 11.03.1954.], through the Accountant-General, U.P.
