Section 42A in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
42A. [ Distribution of bonds through Tehsildars. [Substituted by Notification No. F. 1(152) Revenue A/59, dated 12.3.1964-Published in Rajasthan Gazette Part IV (Ga), dated 13.8.1964 page 272.]
- The Jagir Commissioner or the Collector may, by a special or general order, authorise the distribution of bonds through the Tehsildar incharge of a Tehsil upon such maximum value of bonds payable to an individual Zamindar or Biswedar as may be specified in such order.
