Section 22A in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
22A. [ Jagirdar to deliver records. [Inserted by Rajasthan 13 of 1954.]
(1)Every jagirdar whose jagir-lands have been or are resumed under this Act shall, within two months of the date of the commencement of the Rajasthan Land Reforms and Resumption of Jagirs (Eleventh Amendment) Act, 1959 or of the date of resumption of his jagir lands, whichever may be later, deliver to the Collector, or to any officer authorised in this behalf by the Collector, after obtaining a duly signed receipt from him for the same, all records relating to the administration and management of his jagir lands so resumed or pertaining to the various items of receipts and disbursements mentioned in clauses (2) and (4) respectively of the Second Schedule to this Act, which, in respect of such jagir lands, such jagirdars may have maintained or caused to be maintained or which may then be in his possession or power:Provided that it shall not be necessary so to deliver any records which exclusively deal with or evidence the grant or recognition of the grant to the jagirdar of the whole or any portion of the jagir lands so resumed.(2)If any such jagirdar fails without reasonable excuse to deliver his records in accordance with the provisions of sub- section (1), then, without prejudice to any other action that may be taken against him under any other provision of this Act or under the provisions of any other law for the time being in force, the Jagir Commissioner may, on the report of the Collector made in this behalf and after making such inquiry as he considers necessary-(i)impose upon such jagirdar a penalty not exceeding one-fifteenth of the aggregate amount of compensation and rehabilitation grant finally determined under sections 32 and 38D respectively as payable to him, and(ii)direct the Collector to take recourse to legal process through a competent Magistrate for enforcing the surrender of such records.(3)The Government or a jagirdar aggrieved by an order of the Jagir Commissioner under sub-section (2) may appeal to the Board within sixty days from the date of such order and the provisions of sub-sections (2), (3) and (4) of section 39 shall apply to the hearing of such appeal and the decision of the Board thereon.(4)The amount of any penalty imposed upon a jagirdar under clause (i) of sub-section (2) may be deducted from the amount of compensation and rehabilitation grant payable to him under this Act and shall otherwise be recoverable as an arrear of land revenue.]
