Section 22(2)(b) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(2)(b) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

(b)operate as a bar to the recovery, [through the Collector as an arrear of land revenue by the jagirdar of any sum which is legally due (subject to the deduction of collection charges at the rate of 7%) to him by virtue of his rights in the jagir land in respect of any period prior to the commencement of the agricultural year in which the date of resumption falls; [Substituted by Rajasthan 13 of 1954.]

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State of Rajasthan - Subsection

Section 22(2)(b) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952