Section 21 in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
21. [ Taking over charge of resumed jagir. [Substituted by Notification No. 23397/F. 4(361) Revenue A/54, dated 2-8-1956, published in Rajasthan Gazette Part IV-C, dated 16-8-56.]
(1)As soon as may be after the issue of the notification under section 21 off the Act, the Collector within whose district such jagir or a portion thereof is situated, shall call upon the Jagirdar concerned to hand over charge of his Revenue Records and School and Hospital buildings not situated within his residential compound to the Officer specified by the Collector:Provided that the Collector may extend the time for handing over charge of Revenue Records upto a period of 20 days from the date of resumption:] [Substituted by Notification No. F. 4(361) Revenue A/55, dated 2-12-1955, published in Rajasthan Gazette Part IV-C, dated 14-1-56.][Provided further that for the purpose of the resumption of jagirs with annual income below Rs. 1,000/- the Collector or the officer specified by him shall collectively take over charge of all the jagirs situated in a village by issuing a proclamation and affixing copies thereof at the headquarters of the Tehsils within which the Jagir land to which it relates is situated and at some place of public resort on or adjacent to the said land and such proclamation shall be considered notice to all the Jagirdars concerned for the purpose of handing over charge of their Revenue Records and School or Dispensary buildings not situated within residential compounds to the officer specified by the Collector.] [Added by Notification No. 164/F. 4 (361) Revenue A/54, dated 19-11-1957, published in Rajasthan Gazette Part IV-C, dated 9-1-58.](2)If the Jagirdar does not hand over or does not agree to hand over charge of the Jagir within a week from the date of the notice issued by the Collector as mentioned in sub-rule (1) or where it is not practicable to call upon the Jagirdar to hand over charge on account of his not being available or his evading notice from the Collector, the Collector or the officer specified by him shall proclaim taking over of the charge by beat of drum at such place or places as the officer taking charge may think fit.(3)The fact of taking over the jagir under this rule shall be forthwith reported to the Government the Jagir Commissioner and the Commissioner of the Division.(4)The Government shall notify in the Rajasthan Gazette the fact of such taking over together with the date thereof:Provided that in the case of jagirs with annual income below Rs. 1,000/- it will not be necessary to notify the resumption in the gazette in the manner laid down herein.(5)If any Jagirdar fails to hand over [charge of Revenue Records of his jagir as required under sub-rule (1) the Collector may get the record prepared and give the Jagirdar a reasonable notice either to pay the amount of costs incurred or to show cause why it should not be recovered from him. If the Jagirdar fails to pay and is unable to show cause to the satisfaction of the Collector, the Collector shall request the Jagir Commissioner to deduct the amount from the compensation payable to the Jagirdar.] [Substituted by Notification No. 23397/F. 4(361) Revenue A/54, dated 2-8-1956, published in Rajasthan Gazette Part IV-C, dated 16-8-56.]
