Section 8A in Public Debt (Annuity Certificates) Rules, 1954
8A. [ Provision for recognition of title to Annuity Certificates held by managing member of Hindu Joint Family subject to Mitakshara Law.-
The certificate required under the proviso to section 7 of the Act shall be a certificate signed by the District Magistrate after such enquiry (if any) as he considers necessary to determine the matters referred to therein.]
