Section 67 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
67. Section 72(2).
- [(1)] [Renumbered by Notification No. 7996/I-A-1282-1952, dated 08.10.1952.] [In case Government opts to redeem any class or classes of bonds before they are paid up under [Rules 64 or 66-A] [Substituted by Notification No. 9959/I-A 1051-1956, dated 29.11.1956.] Government will decide what amount, if any, is available for the redemption of the bonds. They will inform the Public Debt Office, [Lucknow] [Substituted by Notification No. 1130A-A 1699-1953, dated 11.03.1954.], of the amount and the class of bonds, if any, which are to be redeemed, not later than four months before the proposed date of redemption The Public Debt Office will arrange as soon as possible for the drawing of lots and will on the completion of the draw, send a list of bonds drawn and to be redeemed to the Finance Secretary to Government, U.P. so as to reach him at least two months before the date of redemption. The list will show the names of the treasuries or sub-treasuries at which the bonds are enfaced. The Finance Secretary will cause this list to be published in the U.P. Gazette and in one or more important newspapers circulating in the areas comprising the treasuries or sub-treasuries at which the bonds are enfaced and will, at the same time, send a notice of discharge to the treasuries or sub-treasuries concerned and also to the Public Debt Office [Lucknow] [Substituted by Notification No. 1130/I-A 1699-1953, dated 11.03.1954.] not later than one month before the date of redemption.](2)[ In redeeming the bonds, priority shall ordinarily be given to the bonds held by the intermediaries entitled to small amounts as compensation.] [Added by Notification No. 7996/I-A 1282-1952, dated 08.10.1952.]
