Section 22D(1) in The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956
(1)On receipt of the bonds, Tehsildar shall enter the bonds in a register maintained in Form No. 15 and deposit them in the double lock chest of his Sub-Treasury. He shall return one copy of the list received by him with a acknowledgment of receipt of the bonds.
