Section 14 in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
14. Inquiry into and disposal of application for Khudkasht.
- [(1) (a) When the application for Khudkasht under section 14(i) of the Act is received by the Commissioner for Khudkasht lands or by the Collector he may proceed with the inquiry personally or depute the Assistant Commissioner for Khudkasht lands or the Sub- Divisional Officer to make such inquiry on the spot and obtain his report.(b)The Commissioner for Khudkasht lands or the Collector, or any officer deputed by either of them under clause (a) may. at any time before or in the course of the inquiry, call for a report on the application from the Tehsildar or Naib Tehsildar who shall submit such report after obtaining verification from the records of the Patwari and making such inquiries, if any, as may be necessary],(2)Where the Commissioner for Khudkasht lands is satisfied on enquiry that:-(a)the jagirdar has got land under his personal cultivation which is sufficient for his ordinary subsistence and that more land is required only to obtain the maximum area laid down in section 18 of the Act, or(b)there is sufficient land in the locality as mentioned in any category other than category 6 of sub-section (1) of section 19 for allotment of Khudkasht to the Collector for necessary action.(3)The Commissioner for Khudkasht lands or the Collector shall endeavour to obtain voluntary arrangements with the consent of the Jagirdar and his tenants other than tenants with heritable and transferable rights on the principle that least dislocation and maximum satisfaction should result from the adjustment made between the said parties. Where such voluntary arrangement cannot be arrived at, the said Commissioner or Collector shall give a decision on the merits after giving a hearing to the Jagirdar and such other persons as may appear to be interested.
