Section 9(1) in National Housing Bank (Issue And Management Of Bonds) Regulations, 1989
(1)Every application for the issue of a duplicate bond in place of a bond which is alleged to have been lost, stolen, destroyed, mutilated or defaced, either wholly or in part shall be addressed to the office of issue, and shall contain the following particulars, namely:(a)Particulars of the bond according to the following form :Bond for Rs........No............of the per cent National Housing Bank Bonds;(b)Last half-year for which interest has been paid;(c)The person to whom such interest was paid;(d)The person in whose name bond was issued (if known);(e)The circumstances attending the loss, theft, destruction, mutilations or defacement; and(f)Whether the loss or theft was reported to the police.
