Section 22I(4) in The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956
(4)The Tehsildars shall exercise the powers of a Collector for purpose of distribution of bonds and payment of cash under these rules.] [Inserted by Amending Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66]Chapter-IV Payment of cash and Bonds
