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State of Rajasthan - Section

Section 22D in The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956

22D. Bonds to be entered in register.

(1)On receipt of the bonds, Tehsildar shall enter the bonds in a register maintained in Form No. 15 and deposit them in the double lock chest of his Sub-Treasury. He shall return one copy of the list received by him with a acknowledgment of receipt of the bonds.
(2)The receipt, issue and verification bonds in the Sub-Treasury shall be made in accordance with the provisions of rules 18 and 19.