Section 19(1) in The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956
(1)The Collector of the district or the Sub-Divisional Officer at the district headquarters if empowered in this behalf by the Collector, shall verify the stocks at the end of each month and record a certificate in his own handwriting in the said Register (Form No. 15).
