Section 14 in Jaunsar-Bawar Zamindari Abolition and Land Reforms (Chapter III) Rules, 1961
14. Section 27 (1).
- On the final determination of the amounts of compensation payable to the intermediary, the same shall be entered in a register, in J.B. Form 8, and a notice, in J.B. Form 9, shall be issued to the intermediary calling upon him to receive the payment in the manner and on the date specified therein.(2)The payment shall be made to the intermediary, or to his duly authorized agent, through voucher in J.B. Form 10, but in any areas of land revenue are to be deducted from the compensation, a voucher in J. B. Form 11, shall be prepared and adjustment shall be made by transfer credit.(3)Section 43 (1). - The Compensation Officer shall also maintain a register in J.B. Form 12, in two parts-Part I for vouchers relating to payment in cash, and Part II for vouchers relating to payments made by adjustment.
