Section 42(3) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(3)If the notice or notification has been duly made and the intermediary does not appear either in person or through a duly authorised agent to receive the bonds and three years have elapsed from the date for which the notice or notification was made, the bonds shall be returned to the [Public Debt Office, Jaipur] [Substituted by Notification No. F. 1C(2) Revenue A/62, dated 18.7.1962-Published in Rajasthan Gazette, Part 4-C Extraordinary dated 23.8.1962.], by the Treasury Officer along with schedule in Form XIX (Form XIX) on the receipt of advice from the Collector or any officer appointed to function on his behalf under sub-rule (4).
