Section 31 in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
31. Statement of claim.
(1)Every jagirdar whose jagir land has been resumed under section 21 shall, within two months from the date of [the notification issued under that section] [Inserted by Rajasthan 13 of 1954.], file in the prescribed from, a statement of claim for compensation before the jagir Commissioner;[Provided that Jagir Commissioner may entertain a statement submitted after the period prescribed in this section if he is satisfied that jagirdar was Prevented by sufficient cause from submitting the statement within the prescribed time.] [Substituted by Rajasthan 13 of 1954.](2)Every such statement of claim shall contain the following particulars, namely:-(i)description of the jagir and the name of the jagirdar:(ii)the number and names of villages comprised in his jagir lands or in which they are situated together with the particulars of area and the income therefrom on account of rent;(iii)[ the amount of gross income from his jagir lands calculated in accordance with and the details of such income from various sources specified in the second Schedule] [Inserted by Rajasthan 13 of 1954.];(iv)the amounts which are required to be deducted fro the said gross income in accordance with the second Schedule for the computation of net income of the jagirdar;(v)the amount of dues and debts recoverable from the jagirdar under clause (e) of sub-section (1) of section 22;(vi)the names of persons, if any entitled to a maintenance allowance together with the amount of maintenance allowance payable to each such person;(vii)the names of co-sharers, if any, in the jagir land, together with the particulars of the share of each such co- sharer;(viii)the names of the Zamindars, if any, in the jagir land, together with the amount of land revenue which each of them pays to the jagirdar; and(ix)such other particulars as may be prescribed.(3)where a jagirdar relied upon any documents (whether in his possession or power or not) as evidence in support of the statement of claim, he shall enter such documents in a list to be added or annexed to the statement of claim.
