Section 35 in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
35. Maintenance allowance matters to be considered.
- While fixing the amount of maintenance under section 27 of the Act the Jagir Commissioner, in addition to the matters specified in that section, shall also take into consideration the following matters, namely:-(i)the prevailing prices of essential commodities as defined in section 2 of the Essential Supplies (Temporary Powers) Act, 1946 (XXIV of 1946);(ii)the income of the jagirdar from Khudkasht and other sources:(iii)the minimum requirements of the person entitled to a maintenance allowance; and(iv)the minimum requirements of the jagirdar and members of his family.
