Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

State of Rajasthan - Act

The Rajasthan Jagir Lands Resumption (Validating) Act, 1957

RAJASTHAN
India

The Rajasthan Jagir Lands Resumption (Validating) Act, 1957

Act 36 of 1957

  • Published on 4 December 1957
  • Commenced on 4 December 1957
  • [This is the version of this document from 4 December 1957.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Rajasthan Jagir Lands Resumption (Validating) Act, 1957Act No. 36 of 1957[Published in Rajasthan Gazette, Extraordinary, Part IV-A, dated the 4th December, 1957.][Received the assent of the President on 29th November, 1957.]An Act to validate certain notification issued by Government in relation to the resumption of jagir lands of different classes and the resumption of those jagir lands.Whereas by means of several notifications issued from time to time by the State Government in exercise of the power conferred on it by section 21 of the Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 (Rajasthan Act VI of 1952), different dates were appointed for the resumption of different classes of jagir lands, settled or mostly settled;And Whereas certain jagir lands of those classes could not be taken possession of in pursuance of the said notifications because they had not been settled within the meaning of clause (n) of section 2 of the Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 (Rajasthan Act VI of 1952);And Whereas other jagir lands of those classes, though not settled as aforesaid, were actually resumed and taken possession of in pursuance of the said notifications under the said Act;And Whereas it is expedient to validate the said notifications and the resumption of the jagir lands effected thereby;Be it enacted by the Rajasthan State Legislature in the Eighth Year of the Republic of India as follows:-

1. Short title.

- This Act may be called the Rajasthan Jagir Lands Resumption (Validating) Act, 1957.

2. Validation of resumption of certain jagir lands.

- Notwithstanding anything contained in any law, rule or order or in any judgment or decree of any court, where, in exercise of the power conferred by section 21 of the Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 (Rajasthan Act VI of 1952),the State Government shall have appointed by notification a date for the resumption of any class of jagir lands, settled or mostly settled, any jagir lands affected by such notification shall be deemed to have been duly resumed on the date so appointed if on that date the rent-rates determined during settlement operations had been made applicable, prospectively or retrospectively, to not less than three-fourths of such jagir lands.

3. Amendment of section 2 of Rajasthan Act VI of 1952.

- For clause (n) of section 2 of the Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 (Rajasthan Act VI of 1952), the following shall be substituted, namely :-"(n) "settled", when used with reference to a village or any other area, means the village or other area to which the rent-rates determined during settlement operations have been made applicable, whether prospectively or retrospectively, and the whole of such village or other area shall be deemed, for the purposes of this Act, and the rules and orders made thereunder, to be so settled if such rates have been made so applicable to not less than three-fourth of such village or other area."

4. Repeal.

- The Rajasthan Jagir Lands Resumption (Validating) Ordinance, 1957 (Rajasthan Ordinance 9 of 1957) is hereby repealed.