Section 22(3) in The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956
(3)If the notice or notification has been duly made and the Jagirdar does not appear either in person or through a duly authorised agent to receive the bonds until [one month has] [Substituted by Notification No. F.2 (3) Revenue/Gr-VII/77, dated 14-9-77, Published in Rajasthan part IV-C (I) Gazette date 13-10-77] elapsed from the date for which the notice or notification was made, the bonds shall be returned 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] by the Treasury Officer along with schedule in Form No. 19 on the receipt of advice from the Collector or any officer appointed to function on his behalf under sub-rule (4).
