Section 37 in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
37. Intimation of receipt of Bonds.
- Immediately on receipt of the consignment of bonds and the indent [in duplicate] [Substituted vide No. F. 1(23) Revenue A/66, dated 7.5.1966-Published in Rajasthan Gazette 4(ga). dated 7.7.1966, Page 216.], the Treasury Officer shall verily the contents of the consignment of bonds filling in column 28 and signing in column 29 in [both the copies] [Substituted vide No. F. 1(23) Revenue A/66, dated 7.5.1966-Published in Rajasthan Gazette 4(ga). dated 7.7.1966, Page 216.] [and] [Substituted by Notification No. F. 1(152) Revenue A/59, dated 4.3.1960, Published in Rajasthan Gazette Part 4-C, dated 14.7.1960.] he shall send one copy to the Collector of the 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 XIIIA shall be signed and returned to the [Public Debt Office, Jaipur] [Substituted by Notification No. F. 1(152) Revenue A/59, dated 4.3.1960, Published in Rajasthan Gazette Part 4-C, dated 14.7.1960.] as an acknowledgment for the bonds received.
