Section 11(4) in The Haryana Ceiling on Land Holdings Rules, 1973
(4)A voucher which is not encashed within three months from the date of its issue shall cease to be cashable unless it is, on an application by the holder thereof, countersigned and revalidated for a further period of two months only for payment by the [Sub-Divisional Officer (Civil)] [Ist Amendment Rules, 1979.] who is authorised to revalidate the voucher once only. The holder, on failure to obtain payment within three months from the date of issue shall submit the voucher with an application for revalidation of the same. Such an application for revalidation shall be made within one month of date of expiry of validity of the voucher.In case of loss, destruction, mutilation of the original voucher or on expiry of the revalidated/original voucher, the holder may apply for the issue of a fresh voucher. In such a case, fresh voucher shall not be issued until after the expiry of six months from the date of issue of the original voucher and after a non-payment certificate has been obtained from the Treasury Officer.
