Section 18 in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
18. Powers of Additional Jagir Commissioners.
- An Additional Jagir Commissioner appointed under the last preceding rule shall:-(i)for administrative purposes be deemed to be subordinate to the Jagir Commissioner,(ii)hear, determine and dispose of such matters and cases under the Act as may from time to time be made over to him by a general or special order of the Government or the Jagir Commissioner,(iii)be deemed, for all purposes of the Act and these rules, to be the Jagir Commissioner in respect of such matters and cases, and(iv)exercise in relation thereto the same powers as are exercisable under the Act by the Jagir Commissioner.
