Section 8 in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
8. Amount of land revenue payable.
- The land revenue payable by a jagirdar in respect of his jagir shall be-(a)for the agricultural year 1951-52, an amount equal to the amount of tribute payable by him to the Government for that year;(b)[ for the agricultural year 1952-53 and each of the [six succeeding agricultural years] [Substituted by Rajasthan 13 of 1954.]-(i)in the case of jagir lands the annual rental income of which as determined under section 6 or section 7, exceeds five hundred rupees but does not exceed five thousand rupees, one-sixteenth of such rental-income or the amount of the tribute which was payable by the jagirdar for the agricultural year 1950-51, whichever is greater;(ii)in the case of jagir lands the rental income of which as determinated under section 6 or section 7 exceeds five thousand- rupees, one-eighth of such [annual rental-in-come] [Substituted by Rajasthan 17 of 1955.] or the amount of the tribute which was payable by the jagirdar for the agricultural year 1950-51, whichever is greater.Explanation. - For the purpose of this clause, the amount of tribute payable by a jagirdar to the Government for the agricultural year 1950-51 shall be deemed to be the amount of such tribute less the amount of any tribute payable to such jagirdar by any person to whom the jagirdar may have granted any of his jagir lands] [Substituted by Rajasthan 13 of 1954.],(c)for the [agricultural year 1959-60] [Substituted by Rajasthan 43 of 1958.] and subsequent years, one-fourth, of the rental income from the jagir lands as determined under ,section6 and 7;Provided that -(i)where no tribute was payable by the jagirdar before the commencement of this Act or where the whole of the tribute has been paid before such commencement, the jagir lands shall be deemed to be exempt from the payment of land revenue for the agricultural year 1951-52; [X X X] [Omitted by Rajasthan 13 of 1954.](ii)where the jagirdar has paid p part of the tribute before the commencement of this Ace, the land revenue payable by him for the agricultural year 1951-52 shall be an amount equal to the balance of the tribute which would have been payable by him for that year if this Act had not been passed, [and [Added by Rajasthan 13 of 1954.](iii)the Government may direct that for the purposes of clauses (b) and (c) of this section, the rental income of any jagir land for all or any of the agricultural year mentioned in those clauses shall be determined or determined on the basis of the rental income which actually accrued to the jagirdar from the jagir land in such year or years, as the case may be],Chapter-III Khatedari rights of tenants in jagir lands
