Section 12(1) in The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956
(1)After the amount of compensation and rehabilitation grant payable to a Jagirdar has been finally determined, and entries made in the Registers in Forms No. 17 and 17-A, the Jagir Commissioner [x x x] [Omitted by Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66] or Collector of the district, as the case may be, shall have an indent for bonds in Form No. 13 prepared in [four copies,] [Substituted by Notification No. F.1 (23) Revenue/A/Jagir/66, dated 29-6-73, Published in Rajasthan part IV-C (I) Gazette date 07-2-74] [x x x] [Omitted by Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66] showing the denomination and number of bonds payable to each Jagirdar. The Jagir Commissioner, [x x x] [Omitted by Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66] or the Collector of the district or an officer duly empowered by him in this behalf, shall fill in columns 1 to 17 only and sign and seal each copy after satisfying himself that the entries have been correctly shown therein and shall enter in words in his own hand-writing the total value of bonds indented, both in the original and copies thereof. He shall despatch [four copies] [Substituted by Notification No. F.1 (23) Revenue/A/Jagir/66, dated 29-6-73, Published in Rajasthan part IV-C (I) Gazette date 07-2-74] to the [Public Debt Office, Jaipur,] [Substituted by Notification No. F.1 e(2) Revenue/A/62, dated 18-7-62, Published in Rajasthan part IV-C Gazette date 23-8-62] for compliance and retain the original which shall be maintained in the form of a Bond Register, each page whereof shall be numbered. The copies shall be prepared on spare sheets of forms and each such copy shall bear the page number of the original form from which it has been prepared.
