Section 18(1) in The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956
(1)The Jagir Commissioner, [x x x] [Omitted by Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66] or the Collector of the district, as the case may be, shall on receipt of intimation in Form No. 13-A enter the number and date of intimation, the number of the bonds of each denomination and the total value thereof in the Register in Form No. 14. The Jagir Commissioner, [x x x] [Omitted by Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66] or the Collector of the district, as the case may be, shall also enter in columns 18 to 28 of the Register in Form No. 13, against each relevant entry the serial number of the bonds received on the basis of the receipted indent from the Treasury in Form No. 13.
