Section 16 in The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956
16. [ Intimation of receipt of Bonds. [Substituted by Notification No. F.1 (23) Revenue/A/Jagir/66, dated 29-6-73, Published in Rajasthan part IV-C (I) Gazette date 07-2-74]
- Immediately in receipt of the consignment of bonds and the indent in duplicate, the Treasury Officer shall verify the contents of consignment of bonds, filling in column 28 and signing in column 29 in both the copies and he shall send one copy to the Collector of district, and keep the other copy in a guard file in the order of its receipt. The duplicate copy of the advice received in Form 13-A shall be verified and returned to the Public Debt Office, Jaipur as an acknowledgement for the bonds received.]
