Section 42B in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
42B. Drawing up of list of persons.
(1)When a Tehsildar has been so authorised, the Collector, or his authorised nominee, shall draw up a list of persons to whom bonds are to be delivered through the Tehsildars, showing the full address of the Zamindar and Biswedars and the numbers and denomination of bonds and amount in cash payable in each case.(2)A copy of this list, in triplicate, shall be sent to the Treasury Officer:Provided that bonds that have been attached by a competent authority shall not be included in this list upto the amount of such attachment.
