Section 39(2) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
(2)[ in the case of annuity in perpetuity payable to charitable, religious or educational institutions under clause (7) of the Second Schedule to the Act, the Jagir Commissioner shall issue a certificate in Form 12A. The order by the Devasthan Commissioner or the Director of Education, as the case may be, for the payment of the annuity shall be in Form 12B, and the amount shall be drawn on a bill in Form 12C.] [Renumbered and inserted by Notification No. F. 1(d) 67 Revenue A/160, dated 4-3-1962, published in Rajasthan Gazette Part IV-C, dated 10-5-62.]
