Section 11 in The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956
11. Issue of Bonds.
- The bonds shall be issued by the [Public Debt Office, Jaipur,] [Substituted by Notification No. F.1 e(2) Revenue/A/62, dated 18-7-62, Published in Rajasthan part IV-C Gazette date 23-8-62] on a requisition made by the Jagir Commissioner [x x x] [Deleted by Notification No. F.1 (23) Revenue/A/Jagir/66, dated 29-6-73, Published in Rajasthan part IV-C (I) Gazette date 07-2-74] or the Collector of the district as the case may be and shall be transmitted by the [Public Debt Office, Jaipur,] [Substituted by Notification No. F.1 e(2) Revenue/A/62, dated 18-7-62, Published in Rajasthan part IV-C Gazette date 23-8-62] to the Treasury Officer of the district indicated by the Jagir Commissioner, [x x x] [Omitted by Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66] or the Collector of the district, as the case may, in the indent for the purpose.The bonds shall be enfaced for payment of instalments at such treasury as may be indicated in the indent furnished by the Jagir Commissioner [x x x] [Omitted by Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66] or the Collector of the district.
