Section 24(2) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964
(2)One copy of the certificate shall be issued to the land owner, the second copy shall be issued to the Secretary to the Government, Revenue Department, the third copy shall be sent to the Accountant General, Rajasthan, and the fourth copy shall be kept on the file in the office of the Compensation Commissioner.
