Section 33 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
33.
(1)A certificate in quadruplicate will be prepared by the Compensation Commissioner in A.I. Form 12 showing the total amount of compensation, deductions if any, on account of interim compensation, and other Government dues, the amount of each instalment and the interest thereon and the date on which and the treasury or the sub-treasury at which the annual instalment will be payable to the Intermediary.(2)A separate certificate in quadruplicate will be prepared by the Compensation Commissioner in A.I.Form 12 showing the amount of each annual instalment and the interest thereon and the date on which and the treasury or the sub-treasury at which the annual instalment will be payable to the Guzaredar under sub-section (2) of Section 16.(3)One copy of each of the certificate prepared under sub-rules (1) and (2) shall be issued to the Intermediary or the Guzaredar concerned as the case may be, the second copy will be issued to the Finance Secretary to the State Government, the third copy will be sent to the Accountant General Central Revenues and the fourth copy will be kept on the file in the office of the Compensation Commissioner.
