Section 23 in The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956
23. Procedure for payment in cash.
- Payment in cash under rule 20 shall be made through vouchers in Form No. 20. The books containing vouchers and counterfoils shall be kept in the personal custody of the Collector who shall, before commencing use of a book of vouchers, send intimation to the Treasury Officer in Form No. 20-A. The vouchers will be sent to the Accountant General, Rajasthan, through the Treasury Officer.
