Section 35 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
35.
(1)A certificate in triplicate will be prepared by the Jagir Commissioner in J.A. Form 9, showing the total amount of compensation, deductions, if any, on account of interim compensation any other Government dues, the amount of each instalment and the interest thereon, and the date on which and the Treasury or sub-treasury at which the annual instalments will be payable.(2)One copy of the Certificate prepared under sub-rule (1) will be issued to the Jagirdar and the second copy will be issued to the Finance Secretary to the Government and the third copy will be kept on the file in the office of the Jagir Commissioner.
