Section 27(2) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
(2)[ Notwithstanding anything contained in sub-section (1), the Government may, in the case of a widow who is entitled to such maintenance allowance continue to pay to her out of the Consolidated Fund of the State the whole or any part of the maintenance allowance during her life-time even after the full compensation and rehabilitation grant payable under this Act have been paid to the jagirdar.] [Inserted by Rajasthan 13 of 1954.]
