Section 22G(2) in The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956
(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.
