Section 95H(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(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.
