Section 42B(1) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(1)When a Tehsildar has been so authorised, the Collector, or his authorised nominee, shall draw up a list of persons to whom bonds are to be delivered through the Tehsildars, showing the full address of the Zamindar and Biswedars and the numbers and denomination of bonds and amount in cash payable in each case.
