Section 771 in Rules of the High Court of Judicature for Rajasthan, 1952
771. Surety Bond.
- The sureties to a bond given under section 291 of the Act shall be approved by the Registrar. Such bond shall in all cases be prepared in the office of the Registrar and shall, unless otherwise ordered by the Court, be given in the amount of the full value of the property for which the grant is to be made less the amount of debts (if any) secured by mortgage of the estate property. The bond shall be in the prescribed form.
