Section 22E in The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956
22E. Issue of notice to Jagirdars and sending of voucher in Form 20 to Treasury Officer.
(1)The Tehsildar shall issue notice to the Jagirdars for taking delivery of bonds and cash on an appointed date at least two weeks after the date of issue of such notice. The notice shall be in Form 16-A.(2)On the very date of issue of such notice, he shall also forward, for the amount payable in cash a voucher in Form 20 to the Treasury Officer duly completed but without the signature of the claimant Jagirdar.
