Section 15(4) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
(4)The Commissioner for Khudkasht lands may recommend to Government that the concessions mentioned in sub-rules (1) and (2) may also be granted to such tenants as may surrender their holding for providing Khudkasht to any jagirdars under clause (i) of sub-section (1) of section 19.
