Section 22A(1) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
(1)Every jagirdar whose jagir-lands have been or are resumed under this Act shall, within two months of the date of the commencement of the Rajasthan Land Reforms and Resumption of Jagirs (Eleventh Amendment) Act, 1959 or of the date of resumption of his jagir lands, whichever may be later, deliver to the Collector, or to any officer authorised in this behalf by the Collector, after obtaining a duly signed receipt from him for the same, all records relating to the administration and management of his jagir lands so resumed or pertaining to the various items of receipts and disbursements mentioned in clauses (2) and (4) respectively of the Second Schedule to this Act, which, in respect of such jagir lands, such jagirdars may have maintained or caused to be maintained or which may then be in his possession or power:Provided that it shall not be necessary so to deliver any records which exclusively deal with or evidence the grant or recognition of the grant to the jagirdar of the whole or any portion of the jagir lands so resumed.
