Section 78A(iii) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(iii)In case the amount of compensation is such as is payable in bonds these bonds shall be requisitioned in the name of the legal representatives and delivered to them. Where, however, the bonds have been requisitioned or have been received, they shall be delivered to the said legal representative after an endorsement on the back of each bond made under the signatures of the Compensation Officer duly-bearing the date and seal in the following form:
