Section 208A(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(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.
