Section 22I(3) in The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956
(3)The Collector, or the Dy. Collector, Jagir, as the case may be, shall certify to the Jagir Commissioner on the 30th June and the 21st December every year that the Tehsildar has rendered account of all bonds send to him upto six months prior to the date of report showing the value of bons delivered or returned to the Treasury.
