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State of Rajasthan - Section

Section 43 in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959

43. Procedure for payment in cash.

- Payment in cash under Rule 23 shall be made through vouchers in Form XX (Form XX), The books containing vouchers and counter-foils shall be kept in the personal custody of the Collector who shall, before commencing use of a book of vouchers, send intimation to the Treasury Officer in Form XX-A (Form XX-A). The vouchers shall be sent to the Accountant General, Rajasthan, through the Treasury Officer.