Section 14 in The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956
14. Consignment of Bonds.
- 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] shall on receipt of the indent in [triplicate,] [Substituted by Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66] retain one copy and forward the other [two copies] [Substituted by Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66] together with the consignment of bonds indented to the Treasury Officer of the district to which the indent relates, after entering in columns 18 to 27 of the indent the particulars of the bonds, issued.
