Section 22A in The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956
22A. [ Distribution of bond through Tehsildars. [Added by Notification No. F.1 e(7) Revenue/A/60 dated 4-2-63, Published in Rajasthan part IV-C Supplement 1 Gazette date 14-3-63]
- The Jagir Commissioner may by a special or general order, authorise the distribution of bonds through the Tehsildar incharge of a Tehsil up to such maximum value of bonds payable to an individual Jagirdar as may be specified in such order.
