Section 13 in The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956
13. Indents not to be despatched after the 26th.
- The Jagir Commissioner, [x x x] [Omitted by Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66] and the Collector of the district, as the case may be, shall not despatch any indent for bonds to the [Public Debt Office, Jaipur] [Substituted by Notification No. F.1 e(2) Revenue/A/62, dated 18-7-62, Published in Rajasthan part IV-C Gazette date 23-8-62] after the 26th day of a month.
