Section 38 in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
38. Bonds to be deposited in Double Lock.
- Tire Treasury Officer shall deposit the bonds so received in the Treasury doublelock, and sent an intimation to the Collector of the district of the receipt of the particular indent in the manner provided in Rule 32. In case of nonreceipt of the indent in full, the Treasury Officer shall give intimation thereof to the Collector of the district who shall then correspond in the matter with the [Public Debt Office, Jaipur] [Substituted by Notification No. F. 1C(2) Revenue 1A/62, dated 18.7.1962, Published in Rajasthan Gazette, Part 4-C, dated 23.8.1962.].
