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State of Uttar Pradesh - Section

Section 69 in U.P. Zamindari Abolition and Land Reforms Rules, 1952

69. Sections 68, 72.

- [The bonds shall be issued by the Public Debt Office, Lucknow, on requisition made by the Compensation Officer and shall be transmitted by the Public Debt Office to the Treasury or Sub-Treasury Officer of the district indicated by the Compensation Officer in the indent for the purpose. The bonds shall be enfaced [or registered] [Substituted by Notification No. 1130/I-A 1699-1953, dated 11.03.1954.] for payment of instalments at such treasury or sub-treasury as may be indicated in the indent furnished by the Compensation Officer.]