Section 42G(1) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(1)On the appearance of the payee on the appointed date, the bonds shall be disbursed after obtaining a receipt in duplicate in Form 21. Such receipt shall be attested by the Officer delivering the bonds, one of such receipts shall be got stamped. This shall be sent, to the Collector or Assistant Collector Zamindari and Biswedari, as the case may be the duplicate unstamped register shall be kept by the Tehsildar in a file for audit purpose.
