Section 208A in U.P. Zamindari Abolition and Land Reforms Rules, 1952
208A. [ [Substituted by Notification No. 1082-R/I-A-125-D-53, dated 26.06.1957.]
(1)A bhumidhar or sirdar may make an application in Z.A. Form 85 to the Assistant Collector transferring his Zamindari Abolition Compensation Bonds of requisite value to the State Government as advance payment of land revenue payable in respect of his holding or that of a member of his family as defined in the explanation to Rule 116-A :Provided that only such bond shall be accepted by transfer in favour of the State Government as is enfaced for payment of instalments at the Sub-Treasury of the Tahsil in which the holding is situated and all the equated instalments of Principal and interest due on the bond up to the date of transfer have been drawn.Note. - Where a bond is not so enfaced for payment of instalments at the subtreasury of the Tahsil in which the holding is situate, the applicant may first get his bond enfaced at the sub-treasury.(2)The bond shall be transferred by an endorsement inscribed on the back of the bond itself under the dated signature of the bond-holder in the following form :"Pay to the Governor, Uttar Pradesh or Order (under Z.A. Rule 208-A)."The bond when duly endorsed in the manner aforesaid shall be accepted as evidence of advance payment of land revenue and the applicant or the member of his family, as the case may be entitled to a remission in land revenue equivalent to the amount of instalment fixed on the bond for a number of years equal to the number of unpaid instalments, commencing from the agricultural year following the issue of a remission certificate in Z.A. Form 89.]
