Section 23 in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
23. Private lands, buildings, wells, house, sites and enclosures.
(1)Notwithstanding anything contained in the last preceding section-(a)[ Khudkasht lands of a Jagirdar:] [Substituted by Rajasthan 13 of 1954.](b)(i)all open enclosures used for agricultural or domestic purposes and in his continuous possession (which including possession of any predecessor-in-interest) for *[six] years immediately before the date of resumption;(ii)[ xxx] [Omitted by Rajasthan 13 of 1954.](iii)all private buildings, places of worship, and wells situated in, and trees standing on lands, included in such enclosures or house-sites, as are specified in clause (i) [x x x] [Omitted by Rajasthan 13 of 1954.] above, or land appertaining to such buildings or places of worship;(iv)all groves [and fruit trees] [Inserted by Rajasthan 17 of 1955.] wherever situate, belonging to or held by the jagirdar or any other person;(c)all [x x x] [Omitted by Rajasthan 17 of 1957.] private wells and buildings belonging to or held by the jagirdar or any other person;(d)all tanks in the personal occupation of the Jagirdar and not used for irrigating the lands of any tenant in the jagir land;shall continue to belong to or be held by such jagirdar or other person:[Provided that nothing contained in clause (d) shall affect the rights of the jagirdar in any portion of a tank which may be in the personal cultivation of the jagirdar.] [Inserted by Rajasthan 17 of 1955.](2)If any question arises whether any property is of the nature referred to in sub-section (1) it shall be referred to the Jagir Commissioner, who may, after holding the prescribed enquiry, make such order thereon as he deems fit.
