Section 65 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
65.
[The instalments due on a bond [in the form of promissory notes] [Substituted by Notification No. 1130/I-A-1699-1953, dated 11.03.1954.] from the date of its enforcement shall be payable on presentation from and after the [due date of payment of instalment] [Added by Notification No. U.O. 1315/I-A-Rev (D)-51/17-66, dated 26.12.1966.] next after the delivery of the bond [in the form of promissory notes] [Substituted by Notification No. 1130/I-A-1699-1953, dated 11.03.1954.] to the intermediary:Provided, that if one or more instalments have already fallen due before the delivery of the bond [in the form of promissory notes] [Substituted by Notification No. 1130/I-A-1699-1953, dated 11.03.1954.], those instalments shall be payable immediately after the delivery of the bond [in the form of promissory notes] [Added by Notification No. 9959/I-A- 1051-1956, dated 29.11.1956.].]
