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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(2) in The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956

(2)On transfer of the Collector or the S.D.O. as the case may be, the officer taking over charge shall verify the stocks of bonds and record a certificate in his own hand writing in both parts of the register.