Section 9 in The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956
9. Redemption of Bonds.
(1)In case the Government opts to redeem any class or classes of bonds before they are paid-up under rule 5, the Government will decide what amount, if any, is available for the redemption of the bond. They will inform the [Public Debt Office, Jaipur,] [Substituted by Notification No. F.1 e(2) Revenue/A/62, dated 18-7-62, Published in Rajasthan part IV-C Gazette date 23-8-62] of the amount and the class of bonds, if any, which are to be redeemed, not later than four months before the proposed date of redemption. The [Public Debt Office, Jaipur] [Substituted by Notification No. F.1 e(2) Revenue/A/62, dated 18-7-62, Published in Rajasthan part IV-C Gazette date 23-8-62] will arrange, as soon as possible, for the drawing of lots and will on the completion of the draw, send a list of the bonds drawn and to be redeemed to the Finance Secretary to the Government of Rajasthan so as to reach him at least two months before the date on redemption. The list will show the names of the treasuries at which the bonds are enfaced the Finance Secretary will cause this list to be published in the Rajasthan Gazette and in one or more important newspapers circulating in the areas comprising the treasuries at which the bonds are enfaced and will, at the same time, send a notice of discharge to the treasuries concerned and also to the [Public Debt Officer, Jaipur,] [Substituted by Notification No. F.1 e(2) Revenue/A/62, dated 18-7-62, Published in Rajasthan part IV-C Gazette date 23-8-62] not later than one month before; the date of the redemption.(2)In redeeming the bonds, priority shall ordinarily be given to the bonds held by the Jagirdars entitled small amounts as compensation and rehabilitation grants.
