Section 44 in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
44. Additional rehabilitation grant where lands not irrigated.
- Where the Jagir lands of a Jagirdar are unirrigated or partly irrigated and partly unirrigated, then in determining the area held by the Jagirdar which would entitle him to an additional rehabilitation grant in lieu of Khudkasht rents under clause 3 of the Third Schedule to the Act, one acre of irrigated land shall be deemed equal to three acres of unirrigated land.
