Section 95H in U.P. Zamindari Abolition and Land Reforms Rules, 1952
95H. [ [Substituted by Notification No. 5846-I-A-270-61.]
(1)The Public Debt Officer, Lucknow on an application of a holder in the form prescribed by the said Public Debt Office, may consolidate the Zamindari Abolition Rehabilitation Grant Bonds tendered with the application :Provided that -(a)the denominational values of the bonds tendered for consolidation aggregate to one or other of the denominations mentioned in Rule 95-B; and(b)the number of instalments payable on each of such bonds tendered for consolidation, including instalments, if any, which have fallen due but have not been paid is, at the time of consolidation, the same.(2)(a)The number of instalments payable on the consolidated bond or bonds issued under sub-rule (1) shall be indicated on the bond or bonds by the Public Debt Office in such manner as it may think fit and the first of such instalments shall be payable on the date and month of issue of the bond which, out of the bonds tendered for consolidation, was issued last(b)(i)Where in respect of any of the bonds tendered for consolidation, one instalment falls due between the date of such tender and the date of consolidation of the bonds, such instalment shall not be payable separately as one due in respect of that bond but shall be payable as part of the first instalment on the consolidated bond.(ii)Where in respect of any of the bonds tendered for consolidation, one or more instalments has, at the time of tender for consolidation, fallen due but has not been paid, such instalment or instalments shall not be payable separately as due in respect of that bond, but shall be payable as part of the corresponding instalment on the consolidated bond.(3)No holder applying for consolidation under this rule shall be entitled to claim any interest or other amount by reason only of the first instalment on the consolidated bond or bonds becoming payable in accordance with sub-rule (2)(a) above, or of the payment, in accordance with sub-rule (2)(b) above, of any instalment which had fallen due before the date of tender for consolidation or will fall due between the date of tender for consolidation and the date of consolidation.(4)The provision of this rule shall apply notwithstanding anything contained to the contrary in these rules.]
