Section 22(2) in The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956
(2)When final order determining the compensation is issued under section 32 (2) of the Act on a date subsequent to the issue of the notification mentioned under sub-rule (1), notice in duplicate in Form No. 16-A shall be issued by the Collector, one copy of which shall be handed over to the Jagirdar and the other copy duly signed by him, shall be kept for record.
