Section 42G in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
42G. Distribution of bonds and vouchers.
(1)On the appearance of the payee on the appointed date, the bonds shall be disbursed after obtaining a receipt in duplicate in Form 21. Such receipt shall be attested by the Officer delivering the bonds, one of such receipts shall be got stamped. This shall be sent, to the Collector or Assistant Collector Zamindari and Biswedari, as the case may be the duplicate unstamped register shall be kept by the Tehsildar in a file for audit purpose.(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.
