Section 22G in The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956
22G. Distribution of bonds and voucher.
(1)On the appearance of the payee on the appointed date, the bonds shall be disbursed after obtaining a receipt in duplicate in Form 21. Such receipt shall be attested by the officer delivering the bonds. One of such receipts shall be got stampled. This shall be sent to the Dy. Collector or the Dy. Collector, Jagir as the case may be. The duplicate unstamped register shall be kept by the Tehsildar in a file for audit purpose.(2)The signature of the claimant shall be obtained on the voucher for payment of cash after affixing of revenue stamp by him wherever necessary under the law. The voucher duly attested by the Tehsildar shall then be delivered to the claimant Jagirdar for obtaining payment.
