Section 5 in The Rajasthan Jagirdars Debt Reduction Act, 1956
5. Decree for reduced amount.
- The court shall, after the amount due has been reduced under section 3, pass a decree-(a)in cases falling under sub-section (2) of the said section, for the amount so reduced, and(b)in cases falling under sub-section (3) of the said section for an amount which shall be equal to the aggregate of the amount due on the property other than jagir lands and the reduced amount found under the aforesaid sub-section.
