Section 14(2) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972
(2)An order shall not be passed under sub-rule (1) until after the issue of a notification of the loss, theft, destruction, defacement or mutilation of the debenture in the Gazette and at least in one local newspaper having wide publicity and after the expiration of a period of one month from the date of publication of the notification in the Gazette nor until the applicant has given such indemnity as may be required by the Board against the claims of all persons deriving title under the debenture lost, stolen, destroyed, defaced or mutilated. The applicant shall bear the cost of publication in the newspaper.
