Section 9(2) in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955
(2)[ Such surety shall be to the satisfaction of the Colonisation Tehsildar for regular and timely payment of the amounts due to Government under these conditions and whenever the Colonisation Tehsildar may require him to do so such person shall replace the original surety by a new one to the satisfaction of the Colonisation Tehsildar.] [Substituted by Notification dated 02.09.1958-Rajasthan Gazette, dated 18.09.1958.]
