Section 7 in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
7. Computation of rental income from jagir lands in villages which are not settled.
(1)Where any jagir lands of a jagirdar are situated in a village which is not settled, the Collector shall give notice in the prescribed manner, requiring the jagirdar to furnish within such period, not being less than sixty days, as may be specified in the notice, a statement in the prescribed form showing-(a)the income from rents during each of the three agricultural years 1949-50, 1950-51 and 1951-52, and(b)[ the income from rents which would have been payable in respect of khudkasht lands if they were let out to tenants on the prevailing lands rent-rates in the locality] [Substituted by Rajasthan 13 of 1954.].(2)Where a jagirdar has furnished a statement under sub-section (1), the rental income mentioned therein from the jagir lands, shall subject to the provisions of sub-section (3), be deemed to be the rental-income from those for the purpose of assessment of land revenue thereon.(3)Where a jagirdar has failed to furnish a statement under subsection (1) in respect of any jagir lands, or where the Collector has reason to believe that in any such statement the jagirdar has concealed any rental income or deliberately furnished inaccurate particulars thereof, the Collector shall determine the rental income from those jagir lands after holding such enquiry and in accordance with such principles as may be prescribed.(4)The statement furnished by a jagirdar under sub-section (1) may be used against him for the purpose of determining the compensation payable to the jagirdar if the jagir are resumed under this Act or under any other law [for the time being in force] [Inserted by Rajasthan 13 of 1954.].
