Section 32(1) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
(1)On receipt of a statement of claim under the last preceding section [x x x ] [Omitted by Rajasthan 13 of 1954.] [ or if no such statement of claim is received within the period specified in that section upon the expire of that period] [Inserted by Rajasthan 8 of 1957.] the jagir Commissioner shall after making such enquiry as he deems necessary, by order in writing, provisionally determine-(a)the amount of compensation payable to the jagirdar under section 26;(b)the amount recoverable from the jagirdar under clause (e) of sub-section (1) of section 22 and the Second Schedule;(c)the amount of annual maintenance allowance, if any, payable to persons entitled to such allowance under section 27;(d)[ xxx] [Omitted by Rajasthan 13 of 1954.](e)the amount, if any, payable to co-sharers under section 29.
