Section 69A in U.P. Zamindari Abolition and Land Reforms Rules, 1952
69A.
The bonds shall be enfaced for payment of instalments at the treasury/sub-treasury of the tahsil in which the estate was situate unless an intermediary applies in advance that the bonds be enfaced for any other treasury/sub-treasury. In case the intermediary desires that the bonds be enfaced at a treasury/sub-treasury other than that of the tahsil in which his estate/estates was/were situate, he shall, soon after he receives a copy of the draft compensation assessment roll intimate to the Compensation Officer concerned the particulars of the treasury/sub-treasury at which he wishes the bonds to be enfaced. The Compensation Officer shall then indicate in the indent in Z.A. Form 34 the name of the treasury/sub-treasury at which the bonds are to be enfaced.
