Section 28 in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
28. [ Liability to make certain payments. [Substituted by Rajasthan 13 of 1954.]
- Notwithstanding anything contained in this Act, if the Government is satisfied after making such inquiry as may be prescribed-(a)that a religious institution was receiving from the income of any jagir [lands] resumed under this Act a grant of money for a period exceeding six years from the date of resumption. Government may continue to make such grant or any part thereof as it may deem fit from the Consolidated Fund of the State;(b)that a jagirdar was liable to pay to any person out of the income of his jagir land resumed under this Act any pension. Government may pay such pension or any part thereof as it may deem fit from the Consolidated Fund of the State.]
