Section 42E in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
42E. Issue of notice to Zamindar and Biswedar and sending of vouchers in Forms 20 and 20-A to Treasury Officer.
(1)The Tehsildar shall issue notice to the Zamindar and Biswedar for taking delivery of bonds and cash on an appointed date at least two weeks after the date of issue of such notice. The notice shall be in Forms 16 and 16-A.(2)On the very date of issue of such notice, he shall also forward, for the amount payable in cash a voucher in Forms 20 and 20-A to the Treasury Officer duly completed but without the Signature of the claimant Zamindar and Biswedar.
