Section 19B in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
19B. [ Examination and cancellation of allotment of certain lands as Khudkasht. [Inserted by Rajasthan 36 of 1958.]
- Notwithstanding anything contained in section 19 or in the rules made under this Act, the State Government, upon a complaint in writing made in that behalf or upon the facts otherwise coming to its knowledge, within six months from the date of the commencement of the Rajasthan Land Reforms and Resumption of Jagirs (Eighth Amendment) Act, 1958 or the date of such allotment, whichever may be later, may after hearing the person complained against-(i)order that the matter of the allotment of any land specified in sub-section (1) of section 19 may be examined by such officer, not below the rank of a Collector, as the State Government may by such order authorise, and(ii)cancel such allotment if it is found to have been secured by means of fraud or misrepresentation on the part of the allottee.]Chapter-V Resumption of jagir lands
