Section 7(1) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
(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.].
