Section 44A(1) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
(1)As soon as the order of conviction under sub-section (1) of section 41 of the Act becomes final, the Collector of the district in which the resumed jagir was situated shall ascertain the exact amount of the benefit which the person so convicted obtained under any provisions of the Act in consequence of the Statement in respect of which he was convicted! and shall thereafter issue a notice to such person directing him to refund the aforesaid amount within thirty days of the receipt of notice.
