Section 22(5) in The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956
(5)[ In case any bond remains unclaimed for] [Substituted by Notification No. F.1 (23) Revenue/A/Jagir/66, dated 29-6-73, Published in Rajasthan part IV-C (I) Gazette date 07-2-74] [one month] [Substituted by Notification No. F.2 (3) Revenue/Gr-VII/77, dated 14-9-77, Published in Rajasthan part IV-C (I) Gazette date 13-10-77] from the date fixed for delivery, the schedule in Form No. 19 shall be prepared in triplicate by the Treasury Officer and copies alongwith the unclaimed bonds shall be transmitted to the Public Debt Office, Jaipur, which shall, after verification, return one copy duly acknowledged to the Treasury Officer and send one copy to the Collector of the [district] [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],
