Section 80 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
80.
[A voucher not cashed for more than three month shall cease to be cashable unless it is countersigned and revalidated for payment by the Compensation Officer. The holder on failure to obtain payment within three months from the date of issue shall submit the voucher with application for revaluation of the same. In case of loss, destruction or mutilation of the original voucher the holder may apply for the issue of a fresh one. In such a case fresh voucher shall not be issued until after the expiry of six months from the date of issue of the original vouchers and after a non-payment certificate has been obtained from the Treasury/Sub-Treasury Officer.] [Substituted by Notification No. 1130/I-A-1699-1953, dated 11.03.1954.]
