Section 21(1) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
(1)As soon as may be after the issue of the notification under section 21 off the Act, the Collector within whose district such jagir or a portion thereof is situated, shall call upon the Jagirdar concerned to hand over charge of his Revenue Records and School and Hospital buildings not situated within his residential compound to the Officer specified by the Collector:Provided that the Collector may extend the time for handing over charge of Revenue Records upto a period of 20 days from the date of resumption:] [Substituted by Notification No. F. 4(361) Revenue A/55, dated 2-12-1955, published in Rajasthan Gazette Part IV-C, dated 14-1-56.][Provided further that for the purpose of the resumption of jagirs with annual income below Rs. 1,000/- the Collector or the officer specified by him shall collectively take over charge of all the jagirs situated in a village by issuing a proclamation and affixing copies thereof at the headquarters of the Tehsils within which the Jagir land to which it relates is situated and at some place of public resort on or adjacent to the said land and such proclamation shall be considered notice to all the Jagirdars concerned for the purpose of handing over charge of their Revenue Records and School or Dispensary buildings not situated within residential compounds to the officer specified by the Collector.] [Added by Notification No. 164/F. 4 (361) Revenue A/54, dated 19-11-1957, published in Rajasthan Gazette Part IV-C, dated 9-1-58.]
