Section 37 in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
37. Statement of compensation.
- The statement of claim required to be filed under sub-section (1) of section 31 of the Act shall be in Form 5 [or Form 5-A] [Inserted by Notification No. 4402/F. 1(144) Revenue A/58, dated 16-6-58, published in Rajasthan Gazette Part IV-C, dated 31-7-58.] and shall be in duplicate.[It shall be signed by the Jagirdar himself provided that the Jagir Commissioner may entertain a statement signed by any other person duly authorised by the Jagirdar, if he is satisfied that the Jagirdar was unable to sign, it owing to a physical disability or any other sufficient reason.] [Added by Notification No. 9726/F. 4(361) Revenue A/54, dated 24-7-1956, published in Rajasthan Gazette Part IV-C, dated 4-8-1956.]
