Section 17 in The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956
17. Bonds to be deposited in Double Lock.
- The Treasury Officer shall deposit the bonds so received in the Treasury double lock, and send an intimation to the Jagir Commissioner, [x x x] [Omitted by Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66] and the Collector of the district of the receipt of the particular indent in the manner provided in rule 18. In case of non-receipt of the indent in full, the Treasury Officer shall given intimation thereof to the Jagir Commissioner or [x x x] [Omitted by Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66] the Collector of the district, as the case may be, who will then correspond in the matter with the [Public Debt Office, Jaipur.] [Substituted by Notification No. F.1 e(2) Revenue/A/62, dated 18-7-62, Published in Rajasthan part IV-C Gazette date 23-8-62]
