Section 42(6) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(6)Where bonds are returned to the [Public Debt Office, Jaipur] [Substituted by Notification No. F. 1C(2) Revenue A/62, dated 18.7.1962-Published in Rajasthan Gazette, Part 4-C, Extraordinary dated 23.8.1962.][Substituted vide Notification No. F. 1(23) Revenue A/66, dated 7.5.1966-Published in Rajasthan Gazette Part IV (Ga), dated 7.7.1966 page 216.] under sub-rule (3), an entry in respect of the same shall be made by the Collector in the register in Form XIII in the remarks column on the basis of the acknowledgment from the [Public Debt Office, Jaipur] [Substituted by Notification No. F. 1C(2) Revenue A/62, dated 18.7.1962-Published in Rajasthan Gazette, Part 4-C, Extraordinary dated 23.8.1962.] in Form XIX and serial number of the bonds shall be entered in the register in Form XVII A and entries made also in columns 19 & 20 of the said register. On receipt of an acknowledgment from the [Public Debt Office, Jaipur] [Substituted by Notification No. F. 1C(2) Revenue A/62, dated 18.7.1962-Published in Rajasthan Gazette, Part 4-C, Extraordinary dated 23.8.1962.] entries shall also be made in columns 21 to 23 of the register in Form XVII-A. Similar entries in Form XIII shall be made by the Collector, on receipt of the acknowledgment from the [Public Debt Office, Jaipur] [Substituted by Notification No. F. 1C(2) Revenue A/62, dated 18.7.1962-Published in Rajasthan Gazette, Part 4-C, Extraordinary dated 23.8.1962.].
