Section 24 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964
24. Certificate of payment of Compensation.
(1)A certificate in duplicate shall be prepared by the Compensation Commissioner in [Form K] [Substituted by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.], showing the total amount of compensation payable the arrears of Government dues to be deducted from the amount of each instalment, and the interest thereon, and the date on which, and the Treasury or the Sub-Treasury at which, the annual instalment will be payable to the landowner.(2)One copy of the certificate shall be issued to the land owner, the second copy shall be issued to the Secretary to the Government, Revenue Department, the third copy shall be sent to the Accountant General, Rajasthan, and the fourth copy shall be kept on the file in the office of the Compensation Commissioner.
