Section 8(3) in The Madhya Bharat Abolition of Jagirs Rules
(3)The Tahsildar shall prepare in duplicate a detailed contingent bill of the amount drawn and disbursed during each month and shall send both the copies to the office of the jagir Commissioner. One copy shall be sent by the jagir Commissioner with the original voucher of payments, to the Accountant-General after countersigning the bill, and the duplicate copy shall be retained in his office for record.
