Section 62 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
62.
[Subject to [Rules 66-A and 751] [Substituted by Notification No. 1130/I-A-1699-1953, dated 11.03.1954.], the compensation shall be paid in negotiable bonds [in the from of promissory notes] [Added by Notification No. 9959/I-A-1051-1956, dated 29.11 1956.] which shall be described as Zamindari Abolition Compensation Bonds]
