Section 37C(4) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
(4)On receipt of the certificate in Form No. 10 sent under sub- rule (3), the Jagir Commissioner shall effect the deduction of the amount as entered in the certificate from the compensation (including rehabilitation grant) as provided by sub-section (1) of section 34 and section 38C of the Act. He shall also send an intimation of such deduction to the authority issuing the certificate in Form No. 10. That authority shall take necessary steps for adjustment of the recovery so effected, and further recovery of the balance, if any, that might remain outstanding against the Jagirdar.[Provided that in case of the Jagirdars whose financial position is not good, the deduction of the Rehabilitation Grant effected under this Rule shall not exceed:-(i)50% in the case of jagirdars having an income below Rs.5,000/- per annum.(ii)66½% in the case of jagirdars having an income above Rs.5,000/ - and below 30,000/- per annum.(iii)80% in the case of jagirdars having an income of Rs.30,000/- and above, per annum.]
