Section 17 in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
17. Additional Jagir Commissioner.
- In addition to the Jagir Commissioner appointed by the Government under clause (1) of section 2 of the Act, there may also be appointed, for the purposes of Chapter V, VI and VII of the Act, such number of persons or officers or both as the Government may think necessary to be additional Jagir Commissioners.
