Section 3 in The Rajasthan Cash Jagirs Abolition Act, 1958
3. Abolition of cash jagirs.
(1)Notwithstanding anything to the contrary contained in any law, sanad, order, custom or usage in force in any part of the State, all payments of money on account of cash jagirs to which this Act applies, that were being made or enforced at the commencement of this Act, shall be discontinued on and from the 1st day of April, 1958 and all such cash jagirs shall stand abolished as from that day.(2)Notwithstanding such discontinuance and abolition the State Government shall continue to make payments by way of compensation in accordance with the scale laid down in the Second Schedule, and the provisions of the Rajasthan Pensions Act, 1958, shall apply to such payments.
