Section 32 in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
32. Issue of Bonds.
- The bonds shall be issued by 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.] on a requisition made by the Collector of the district, and shall be transmitted by 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.] to the Treasury Officer of the district indicated by the Collector in the indent for the purpose. The bonds shall be enfaced for payment of instalments at a such treasury as may be indicated in the indent furnished by the Collector of the district.
