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State of Rajasthan - Section

Section 4 in The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956

4. [ Denominations of the Bonds and Interest. [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]

(1)The Bonds shall be issued in the following denominations:-
  Nomenclature of the Bonds Denominations in which they will be issued.
(a) Rajasthan Jagir Resumption Compensation & RehabilitationBonds 50/-, 100/-, 200 -, 500/, 1,000/-, 5,000/- 10,000/- &25,000/-.
(b) Rajasthan Jagir Resumption Additional Rehabilitation Bonds(yearly Series) 50/-, 100/-, 200/-, 500/- & 1,000/-
(c) Rajasthan Jagir Resumption Additional Rehabilitation Bonds(Half yearly Series) 50/-, 100/-, 200/-, 500/, 1,000/-& 5,000/-
(2)The Bonds shall bear simple interest at the rate of 2½% per annum on the principal that has not become payable, calculated from the date of resumption. No interest shall be payable on any amount of principal beyond the date on which its payment fell due even though the sum is not realised by the holder of the bond.]