Section 16 in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
16. [ Allotment of Khudkasht. [Substituted by Rajasthan 13 of 1954.]
(1)Where an application under section 14 is received by the Commissioner for khudkasht lands, he shall after holding the inquiry in the prescribed manner pass such orders thereon as he deems fit having regard to the provisions of clause (a) of sub-section (2).(2)Where an application under section 14 is received by the Collector the Collector after holding in the prescribed manner such inquiry as he deems fit may-(a)where the jagirdar has conferred khatedari rights in his jagir land on any person after the commencement of this Act, or where any member or members of the jagirdar's family hold land according to the scale laid down in section 18, reject the application;(b)where the area applied for to be allotted as khudkasht does not exceed thirty acres, either reject the application or allot tot he applicant such area of land (not exceeding the area applied for) as khudkasht as he may deem proper; and(c)in any other case submit his report in respect of the matters contained in the application to the Commissioner for khudkasht lands for his order and where the Collector makes a recommendation for the allotment of khudkasht, he shall specify the manner in which his recommendation may be carried out.(3)As soon as may be after an order is passed by the Commissioner for khudkasht lands under sub-section (1) or sub- section (2) the Collector shall give effect to such order.]
