Section 42(5) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(5)In case any bond remains unclaimed for three years from the date fixed for delivery, the schedule in Form XIX shall be prepared in triplicate by the Treasury Officer and copies alongwith the unclaimed bonds shall be transmitted to the [Public Debt Office, Jaipur) which shall, after verification, return one copy duly acknowledged to the Treasury Officer and send one to the Collector of the district.
