Section 22B(1) in The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956
(1)When a Tehsildar has been so authorised the Collector, or his authorised nominee, shall draw up a list of persons to whom bonds are to be delivered through the Tehsildars, showing the full address of the jagirdars and the numbers and denominations of bonds and amount in cash payable in each case.A copy of this list, in triplicate, shall be sent to the Treasury Office:Provided that bonds that have been attached by a competent authority shall not be included in this list up to the amount of such attachment.
