Section 10 in The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956
10. Procedure for payment of bonds and discharge thereof.
- In the case of complete redemption of bonds, the procedure laid down in Chapter VIII of the Government Securities Manual for the payment of terminable loans will be followed at the treasuries as regards the payment of the outstanding amount of the principal of the bonds. The discharged bonds shall, as in the case of other Rajasthan Government Securities, be forwarded 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] through the Accountant General, Rajasthan.Chapter-III Indent and Distribution of Bonds
