Section 34 in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
34. Guiding principles for Jagir Commissioner for action under section 26-A.
- ( 1) In deciding cases under clause (a) of section 26-A of the Act, relating to transfer of jagir land by sale or gift or by making a grant, the Jagir Commissioner shall first make enquires either himself or through any officer nominated by him whether:-(i)the sale of any jagir land (agricultural, unoccupied or abide) made by the jagirdar has been on a reasonable scale, and, whether.(ii)the gift or grant made by a Jagirdar is in consonance with the practice in the jagir itself and the Jagir of similar income and status in the integrating unit to which the jagir belonged.(2)Where the jagirdar has granted a lease of any jagir land for any nonagricultural purpose for a period of 3 years or more the previous record of the jagir shall be examined to see whether such lease was nomal or otherwise.(3)A lease or contract in respect of forest land shall be scrutinized from the following points of view :-(i)Whether the area granted under the lease or contract by the jagirdar represents a reasonable proportion of the total forest area in the jagir and whether the area was given in accordance with a working plan approved by the Forest Department of the State.(ii)Whether the amount stated to have been agreed to be realised for the lease or contract was reasonable in view of the value of the forest area given.(iii)Whether the exploitation of the forest has been in accordance with the rules of the Forest Department or the lease or contract has resulted in a destruction of the forest given on lease or contract.(4)In holding enquiries under this rule the procedure laid down in rules 23 to 28 shall, mutatis mutandis apply.
