Section 40(4) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
(4)The Jagirdar shall be required, before the payment of interim compensation under section 36 of the Act starts, to execute a bond, [without, sureties, or if the Jagir Commissioner or an officer authorised by him so directs, with one surety] [Substituted by Notification No. F. 4(361) Revenue 1/54, dated 3-5-1955, published in Rajasthan Gazette Part IV-C, dated 4-5-55.] promising to repay to the Government:-(i)the aggregate of all amounts received by him under that provision in case the amount finally determined as payable to him by way of compensation after making all deductions therefrom permissible by the Act is nil, or(ii)the difference between the said aggregate and the amount of compensation finally determined.
