Section 47(3) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
(3)It may also be noted that the statement furnished by you in compliance of this notice is likely to be used against you and your legal representatives under sub-section (4) of section 7 of the said Act for the purpose of determining compensation which may be payable for the jagir lands described in the statement which are resumed at any time on their resumption.Moreover, if it appears that you have concealed any rental income or deliberately furnished inaccurate particulars thereof in the statement it would be liable to be scrutinised and rental income shall be determined in accordance with sub-section (3) of section 7 of the said Act.
