Section 31 in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
31. Procedure for payment of bonds and discharge thereof.
- In the case of complete redemption of bonds, the procedure laid down in Chapter VIII of the Government Securities Manual for the payment, of terminable loans shall be followed at the treasuries as regards the payment of the outstanding amount of the principal of the bonds. The discharged bonds shall as in the case of other Rajasthan Government Securities, be forwarded to the [Public Debt Office, Jaipur] [Substituted by Notification No. F. 1 C(2) Revenue 1 A/62, dated 18.7.1962, Published in Rajasthan Gazette, Part 4-C, dated 23.8.1962.] through the Accountant General, Rajasthan.
