Section 36(5)(iv) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

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State of Rajasthan - Subsection

Section 36(5)(iv) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

(iv)[ Where a Jagirdar was liable to pay to a Jagir employee, out of income of his Jagir land resumed under the Act, pension in accordance with same specific rules in that behalf, or well established custom, and such Jagir employees was retired, or discharged or his services were terminated by the Jagirdar immediately before the date of resumption of the Jagir land, pension in accordance with such rules or in the absence of specific Thikana Pension Rules, the pension rules of the Covenanting State in which the Jagir land was situated or where such Covenanting State had no pension rules, in accordance with the Rajasthan Service Rules, may be granted to such Jagir employee, the pension papers being prepared by the Deputy Collector, Jagirs and after verification by the Accountant General, Rajasthan, sanction being obtained from the Jagir Commissioner when the amount of monthly pension does not exceed Rs. 50/-, and from the State Government in other cases. [Inserted by Notification No. F. 22(61) Revenue/D/III/59, dated 12-10-1962, published in Rajasthan Gazette Part IV-C, Ordinary, dated 29-11-1962.]

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State of Rajasthan - Subsection

Section 36(5)(iv) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954