Section 22(6) in The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956
(6)Where bonds are returned to 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] under sub-rule (3) an entry in respect of the same shall be made by 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] or the Collector of the district as the case may be, in the Register in Form No. 13 in the remarks column on the basis of this acknowledgement from 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] in Form No. 19 and the serial number of the bonds shall be entered in the Register in Form No. 17-A and entries made also in columns 19 and 20 of the said Register. On receipt of acknowledgement from 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], entries shall also be made in columns 21 to 23 of the Register in Form No. 17-A. Similar entries Form No. 13 will be made by 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] the Collector of the district, on receipt of the acknowledgement from 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].
