Section 28 in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965
28.
A voucher not cashed for more than three months, shall cease to be cash-able unless it is countersigned and revalidated for payment by the Compensation Officer. The holder, on failure to obtain payment within three months from the date of issue, shall submit the voucher with application for revalidation of the same to the Compensation Officer. In case of loss, destruction of mutilation of the original voucher, the holder may apply for the issue of a fresh one. 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/Sub-Treasury Officer.
