Section 18 in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972
18. Indemnity.
- Notwithstanding anything in rule 15 the Housing Commissioner may in any case arising thereunder -(1)issue a renewed debenture upon receiving such indemnity in favour of the Board and the Housing Commissioner as he may think fit against the claim of all persons claiming under the original debenture, or(2)refuse to issue a renewed debenture unless such indemnity is given.
