Section 42G(2) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(2)The signature of the claimant shall be obtained on the voucher for payment of cash after affixing of revenue stamp by him wherever necessary. The voucher duly attested by the Tehsildar shall then be delivered to the claimant Zamindar and Biswedar for obtaining payment.
