Section 42(1) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(1)The Collector of the district in which the abolished estate is situated, shall issue a notification in Form XVI (Form XVI) directing the intermediaries to take delivery of bonds and/or receive payment in cash on a specified date, and post the notification on the notice board of his office. If such intermediary/intermediaries fail to turn up in compliance with the notification on the date specified therein, he shall issue a notice in Form XVIA (Form XVIA). On the date so fixed the Collector shall deliver the bonds and/or make payment in cash through voucher in Form XX (Form XX) to the intermediary/intermediaries or his/their duly authorised agent/agents and take signatures in taken or receipt in the voucher and/or on Form XXI (Form XXI), as the case may be. The receipt in Form XXI (Form XXI) shall be filed along with the claim of the intermediary.
