Section 36(5)(iii) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

[Cites 0, Cited by 0] [Section 36(5)] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(5)(iii) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

(iii)Grants of Hinhayat and Parwarish made by a Jagirdar before the year 1949, which are in the nature of compassionate allowances and family pension shall be examined by the Collector and recommended to the Jagir Commissioner with his opinion in each case. The jagir Commissioner shall examine these cases in consulting with the Finance Department of the Government and shall issue orders for payment of the full amount or any part thereof, after taking into consideration the age of the grantee, his financial resources and other relevant factors including the service of the Finance Department].

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State of Rajasthan - Subsection

Section 36(5)(iii) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954