Section 37A in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
37A. [ Scrutiny of the income from jagir forests [Inserted by Notification No. 4402/F. 1(144) Revenue A/58, dated 16-6-58, published in Rajasthan Gazette Part IV-C, dated 31-7-58.]
- Where a claim for compensation by the Jagirdar is based wholly or in part of income from Jagir forests, the Jagir Commissioner may call upon any Officer or the Forest Department of the Government not below the rank if Divisional Forest Officer, to inspect the forest and submit his report about the estimate of income from the Jagir forests. The said Officer shall, for the purposes of determining the forest income, call upon the Jagirdar to furnish information in Form No. 8 within a period of one month. If such statement is not filed by the Jagirdar within the said period, the said Forest Officer may after holding a summary inquiry make his recommendations to the Jagir Commissioner. The Jagirdar shall be given an opportumity of hearing and participation in the said inquiry. The inquiry shall not be subject to the provisions of rule 45. On receipt of the recommendation of the Forest Officer, the Jagir Commissioner shall, after giving the Jagirdar an opportunity of hearing, and after hearing such other person as he may like to be heard make an order determining the period and the average annual income from the Jagir forest, recording his reason therefor.
