Section 24(1) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964
(1)A certificate in duplicate shall be prepared by the Compensation Commissioner in [Form K] [Substituted by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.], showing the total amount of compensation payable the arrears of Government dues to be deducted from the amount of each instalment, and the interest thereon, and the date on which, and the Treasury or the Sub-Treasury at which, the annual instalment will be payable to the landowner.
