Section 22G(1) in The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956
(1)On the appearance of the payee on the appointed date, the bonds shall be disbursed after obtaining a receipt in duplicate in Form 21. Such receipt shall be attested by the officer delivering the bonds. One of such receipts shall be got stampled. This shall be sent to the Dy. Collector or the Dy. Collector, Jagir as the case may be. The duplicate unstamped register shall be kept by the Tehsildar in a file for audit purpose.
