Section 22(1) in The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956
(1)The Collector of the district in which the head quarters of the Jagir are situated, shall issue a notification in Form No. 16 directing the Jagirdars to take delivery of bonds and/ or receive payment in each on a specified date, and paste the notification on the Notice Board of his office. If such Jagirdar/Jagirdars fail to turn up in compliance with the notification on the date specified in the notification, he shall issue a notice in Form No. 16-A. On the date so fixed, the Collector shall deliver the bonds and or make payment in cash through voucher in Form No. 20 to the Jagirdar/Jagirdars or his/ their duly authorised agent/agents and take signatures in token of receipt in the voucher and/ or on Form No. 21, as the case may be. The receipt in Form No. 21 shall be filed along with the claim of the Jagirdar.[(1-A) If the Jagirdar to whom compensation is payable under the Act and in whose name the bonds were indented dies before the full payment of such compensation, and the distribution of such bonds to him. The Collector may order the disbursement of the bonds to be made to the person or persons found by the Collector upon enquiry as required by section 38 of the Act and rule 42-A of the Rajasthan Land and Reforms and Resumption of Jagirs Rules, 1954 to be entitled to receive the compensation, and the Collector shall make the following endorsement on bonds:-Please pay to Shri/Sarvashri .............. being the heir/ heirs of the deceased Jagirdar Shri ............. according to his personal law.Signature of the CollectorDate ............ District .........]
