Section 42(2) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(2)When final order determining the compensation is issued under Section 18 of the Act on the date subsequent to the issue of the notification mentioned under sub-rule (1), notice in duplicate in Fox-m XVI-A (Form XVI-A) shall be issued by the Collector, one copy of which shall be handed over to the intermediary and the other copy duly signed by him, shall be kept for record.
