Section 33 in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
33. Refund.
- Any amount recoverable under such certificate on account of any rent, cess or other due of which the refund has been ordered shall be paid to the person from whom such rent, cess or other due was recovered by the Jagirdar.Chapter-VI Liability for Compensation and Maintenance Allowance, Grants and Pensions
