Section 44A in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
44A. [ Refund or restoration of benefit under section 41(2). [Inserted by Notification No. F. 1(d)(65) Revenue A/60, dated 9-11-60, published in Rajasthan Gazette Part IV-C, dated 10-11-60.]
(1)As soon as the order of conviction under sub-section (1) of section 41 of the Act becomes final, the Collector of the district in which the resumed jagir was situated shall ascertain the exact amount of the benefit which the person so convicted obtained under any provisions of the Act in consequence of the Statement in respect of which he was convicted! and shall thereafter issue a notice to such person directing him to refund the aforesaid amount within thirty days of the receipt of notice.(2)If the refund is not made within the period specified in the notice, the Collector shall recover the same as an arrear of land revenue; and for so doing, he may make use of any of the processes for recovery of such arrears specified in section 228 of the Rajasthan Land Revenue Act, 1956, (Rajasthan act 15 of 1956).]Chapter-VIII Miscellaneous
