The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

Rule THE-RAJASTHAN-LAND-REFORMS-AND-RESUMPTION-OF-JAGIRS-RULES-1954 of 1954

Part A – Collective Statement of Income

Part B – Villagewise statement of Income

Part C – Name of Jagir .......................... Tehshil

Part A – Statement of Claims for Compensation - Gross Income.

Part A – (1) - Villagewise statement of income from Land Revenue and Rents of whole villages in Jagir

Part A – (2)-Villagewise statement of income from Land Revenue and Rents of villages partly in Jagir

Part A – (3) - Statement of income from Forests, Quarries and Excise Compensation

Part A – (4) - Statement of income from Forests, Quarries and Excise Compensation

Part A – (5)-Statement of income from other non-Agrucultural uses of Land

Part A – (6) - Statement of income from culturable or Abadi Land

Part A – (7)-Statement of income from Salt Compensation and Payments received by the Jagirdar from the Grantees

Part B – Statement of Claim for Compensation-Net Income

Part C – Statement of Government dues and debts recoverable

Part D – Statement of persons entitled to receive maintenance allowance out of the income of Jagir.

Part E – Statement of Co-sharers in the Jagir Lands

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State of Rajasthan - Act

1. Short title and commencement.

2. Definitions.

3. Forms of notice and statement of income under section 7.

4. Examination and preparation of statement of income.

5. Powers to examine witnesses and receive evidence.

6. Representation of Jagirdar and Government at inquiries.

7. Submission of findings by Subordinate Officer.

8. Objections against findings.

9. Hearing of objections and final determination by Collector.

10. Form of application for allotment of Khudkasht.

11. Term of interim lease.

12. Conditions of an interim lease.

13. Termination of lease.

14. Inquiry into and disposal of application for Khudkasht.

15. Loan to Jagirdar for personal cultivation.

16. Application for exchange of land under section 19-A.

17. Additional Jagir Commissioner.

18. Powers of Additional Jagir Commissioners.

19. Bar to exercise of certain functions by Additional Jagir Commissioner.

20. Powers of Jagir Commissioner to make over matters before him to Collector etc.

21. [ Taking over charge of resumed jagir. [Substituted by Notification No. 23397/F. 4(361) Revenue A/54, dated 2-8-1956, published in Rajasthan Gazette Part IV-C, dated 16-8-56.]

22. [ Submission of list of personal properties by Jagirdar. [Substituted by Notification No. 23397/F. 4(361) Revenue A/54, dated 2-8-1956, published in Rajasthan Gazette Part IV-C, dated 16-8-56.]

23. Inquiry by Jagir Commissioner in the matter of personal Properties.

24. Notice how to be served.

25. Postponement if notice not served in time.

26. Who may contest.

27. Jagirdar may appear.

28. Mode of inquiry regarding personal properties.

29. Complaints regarding unauthorised realisation.

30. How to be tried.

31. Mode of inquiry.

32. Notice against Jagirdar.

33. Refund.

34. Guiding principles for Jagir Commissioner for action under section 26-A.

35. Maintenance allowance matters to be considered.

36. Enquiry in respect of payment to places of public worship or pension under section 28.

37. Statement of compensation.

37A. [ Scrutiny of the income from jagir forests [Inserted by Notification No. 4402/F. 1(144) Revenue A/58, dated 16-6-58, published in Rajasthan Gazette Part IV-C, dated 31-7-58.]

37B. Scrutiny of income from mines, etc.

37C. Determination of the dues and debts owned by the jagirdar.

37D. Inquiry in respect of persons in receipt of maintenance allowance.

37E. Inquiry in respect of co-shares.

38. Compensation to be in cash or in Bonds.

39. [ Compensation payable to waqf, endowments, minor and persons under disability. [Substituted by Notification No. 21230/F. 4(361) Revenue A/54, dated 22-5-1956, published in Rajasthan Gazette Part IV-C, dated 14-7-56.]

40. Conditions for paying interim compensation.

41. [ Maximum amount of compensation. [Substituted by Notification No. F. 4(361) Revenue A/54, dated 1-9-1955, published in Rajasthan Gazette Part IV-C, dated 1-10-1955.]

42. [ [Substituted by Notification No. 9663/F. 4(361) Revenue A/56, dated 30-9-1956, published in Rajasthan Gazette Part IV-C, dated 25-10-56.]

42A. [ Inquiry into cases of succession on death of a Jagirdar. [Inserted by Notification No. 26089/F. 4(361) Revenue A/55, dated 4-2-56, published in Rajasthan Gazette Part IV-C, dated 25-2-1956.]

43. [ Application for rehabilitation grant under section 38-B. [Substituted by Notification No. F. 4(361) Revenue 1/54, dated 6-12-1954, published in Rajasthan Gazette Part IV-C, dated 25-12-54.]

44. Additional rehabilitation grant where lands not irrigated.

44A. [ Refund or restoration of benefit under section 41(2). [Inserted by Notification No. F. 1(d)(65) Revenue A/60, dated 9-11-60, published in Rajasthan Gazette Part IV-C, dated 10-11-60.]

45. [ Enquires how to be conducted. [Substituted by Notification No. F. 4(361) Revenue A/55, dated 2-12-1955, published in Rajasthan Gazette Part IV-C, dated 14-1-56.]

45A. Who may exercise powers of Collector.

45B. [ Assistant Commissioner, Khudkasht. [Added by Notification No. 21230/F. 4(361) Revenue A/54, dated 22-5-1956, published in Rajasthan Gazette Part IV-C, dated 14-7-56.]

46. Service of Notice.

47. Existing rules superseded.

1. Names of whole villages Tehsilwise in the Jagir with details of cultivated area under each in acres.

2. Names of villages (Tehsil wise which are partly in the Jagir with details of cultivated area under each.

3. Total cultivated area under No. 1 ..........................

4. Total culturable un-occupied area in acres.

1. In whole villages:-

2. In villages partly in Jagir:-

5. Total income from rents:-

1. Name of village ............................ Name of Tehsil ......

2. Total area in acres ................

3. Classes of land unto which the village has been divided in Jagir records, if any.

4. Income from rents.

1. Name of Jagir..............Tehsil...........District............

2. Actual or approximate total income of the Jagir.

3. Number of village in the jagir with names (where the number is large, a list may be attached).

4. Name of Jagirdar or Sub-Jagirdar with details regarding par-centage, caste and address.

5. Number of dependent members in the family of Jagirdar.

6. Existing area under Khudkash (with name of village or villages where situated).

7. (a) Irrigated by wells (Chahi) with No. of wells.

8. Name of village or villages (wherein Khudkasht land is wanted).

9. Details of grounds for special consideration, if any.

10. Details of categories from which Khudkasht is claimed under section 19:-

11. Signature of the applicant.

12. I, certify that the details given above in para.....are correct to my knowledge and those given in paras........... are correct on the basis of information received and believed by me to- be true.

13. Signature of the applicant.

14. Date of application.

15. Recommendation/order.

1. Name of applicant with parentage caste and address.

2. Name of jagir resumed ..................... Tehshil .................. District...............

3. Number of dependent members in the family of the jagirdar.

4. Details of land proposed to be ............. Area ............ Income surrendered in change.

5A. Details of area to be given in exchange:-

6. Reasons for exchange.

2. The statement should be verified by the Jagirdar as follows. -

2. Income from non-Agricultural uses of land does not include rents from houses on village sites.

3. The statement should be verified by the Jagirdar as follows. -

1. Name of the Jagirdar .............................................

2. Jagir ............... Tehshil ............. District ................

3. Date of Resumption ...............................................

4. The class of forests (e.g. high forests. Coppice, Coppice with Standards, scrub, etc.)

5. The periodical feelings made therein during the 6 years immediately preceding the date of resumption.

6. The income received year after year during the 6 years immediately preceding the date of resumption.

7. The principal species of trees in the forest and their approximate age and class.

8. The condition of the forest on the date of resumption.

9. Certified that the entries in the above statement are correct to the best of my knowledge and belief.

1. Name of the Jagir from which maintenance is claimed.

2. Name of the Jagirdar.................................,..........

3. Name of the applicant ...................... son or wife of ..................... age ............... caste ................ residence ......... address ..........................

4. Nature of relationship with the Jagirdar ........................

5. What amount maintenance (cash and kind both) is drawn at present and whether it is paid monthly, six monthly or yearly?

6. If no maintenance is received at present, state the amount of maintenance allowance claimed.

7. Whether in addition to the maintenance received at present in cash and kind, some lands are held, if so give details as under:-

8. I, the undersigned, Shri ......... verify that the entries made above are correct to best of may knowledge and belief.

1. Name of the applicant ............. age .............. caste son of resident of ........

2. Name of the Jagir in which share is claimed.

3. Name of the Jagirdar ..............................................

4. Relationship with the Jagirdar, if any .........................

5. The amount of share in the Jagir................

6. Are there any other co-sharers in addition to applicant? (if so, state name, address and share of each).

7. Number of whole villages in Jagir ............... Number ............. Area ..................... Income Rs. ....................

8. Names of villages partly in Jagir:-

9. Reference to No. and date of the order under which share is claimed (a copy may be enclosed).

10. Is the claim for compensation and rehabilitation grant submitted by the Jagirdar is acceptable to the co-sharer? (If not, give reasons).

11. Has any separate claim for compensation and rehabilitation grant been put up by the applicant? (if so, please give details as to when and to whom submitted).

12. Whether in the claim put up by the co-sharer, the claims of the Jagirdar or other co-sharers, if any, have been included?

13. Is the amount payable to the co-sharer desired to be deducted and paid out of the compensation and rehabilitation grant payable to the Jagirdar?

14. I, the undersigned, Shri. ............ verify that the entries made above are correct to the best of my knowledge and belief.

State of Rajasthan - Act

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RAJASTHAN
India

Published on 14 September 1954
Commenced on 14 September 1954
[This is the version of this document from 14 September 1954.]
[Note: The original publication document is not available and this content could not be verified.]

The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954Published vide Notification No. F. 4(361) Revenue 1/54, dated 14-9-1954, Published in Rajasthan Gazette, Part 4-C, dated 15-1-1955Chapter-I Preliminary

- These rules may be called the Rajasthan Land Reforms and Resumption of Jagirs Rules 1954 and shall be deemed to have come into force on 16-6-1954.

(a)In these rules the expression ("Act" or "the Act" means the Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 and the expression "Form" means a form annexed to these rules.

(b)In these rules unless the context otherwise requires words and expressions defined in the Act have been used in the sense given in those definitions.

Chapter-II Assessment of Jagir Lands to Land Revenue

(1)the notice required to be given under sub-section (1) of section 7 of the Act shall be in Form 1.

(2)The statement of income required to be furnished under subsection (1) of section 7 of the Act shall be in Form 2.

(1)Upon receipt of the statement of income in Form 2, the Collector shall either examine and inquire into it himself or forward it for examination and inquiry to some officer subordinate to him, not being inferior in rank to that of an Assistant Collector. Such examination may be dispensed with where the Collector considers the statement to be accurate.

(2)If such statement in respect of any jagir land is not received by the Collector within the period specified in the notice issued under sub-section (1) of section 7 of the Act, the Collector shall immediately proceed to prepare it himself or shall direct that it shall be prepared by an officer subordinate him, after such inquiry as the Collector may deem necessary or such examination as the officer may deem necessary.

- The Officer making an inquiry or examination under rule 4(1) or 4 (2) may examine witness and receive and admit it evidence revenue records of the Jagirdar concerned, receipts for rents and other documents produced by or on behalf of such Jagirdar, his tenants and other persons and shall have and may exercise all the powers vested in and exercisable by a Revenue Court under the Revenue Courts (Jurisdiction and Procedure), Act, 1951, while trying a revenue suit or case.

- At every such inquiry or examination the jagirdar may, if he so desires, appear in person or by a recognised agent. The Collector may, if he considers it necessary require or by a recognised agent. The Collector may, if he considers it necessary require some officer subordinate to him to represent Government interest at such inquiry.

- When an examination under rule 4(1) or 4(2) is held by an officer other than the Collector, such officer shall record his findings on all relevant matters, furnish to the jagirdar and to every person representing the Government at such inquiry a copy of such findings free of charge and submit the entire record to the Collector.

- The Jagirdar and every person representing the Government as aforesaid may, if they so desire, lodge objections against such findings before the Collector within fifteen days of the receipt of a copy thereof under rule 7.

-The Collector shall, upon completion of the inquiry or, in case the inquiry has been made by a subordinate officer, after considering the findings submitted under rule 7 and hearing the jagirdar concerned and the representative of the Government with respect thereto as well as with respect to any objections lodged under rule 3, and after such further inquiry, if any, as he may think necessary determine the amount of rental income under sub- section (3) of section 7 of the Act.[In any of the circumstances mentioned in the said sub-section of the said section, if the Jagir land has been settled after the date of resumption, but before the determination of compensation, the rental income shall be determined on the basis of the rent fixed during such settlement.] [Inserted by Notification No. F. 1(166) Revenue A/58, dated 6-1-1960, published in Rajasthan Gazette Part IV-C, Extraordinary, dated 6-1-60.]Chapter-III Khudkasht

- An application for allotment of khudkasht land under sub-section (1) of section 14 of the Act shall be in Form 3.

- An interim lease of land under section 15 of the Act shall in the first instance be granted for a term of three years. Such term, may, if the application for allotment of khudkasht under section 14 of the Act is not finally determined, be extended from time to time, so however that no such extension shall at any one time be granted for a period exceeding one year.

(1)The person to whom a lease under section 15 of the Act is granted:-

(i)shall not sublet the land thereby let out to him,

(ii)shall pay rent therefor at settlement rates or if the lands is not settled, at such rate as may be fixed by the Tehsildar with the approval of the Collector,

(iii)shall not encumber in any way the land let out to him,

(iv)shall, on final determination of the application under section 14 of the Act, surrender the land so let out except such portion thereof, if any. as may be allotted to him permanently as Khudkasht, and

(v)shall not be entitled to compensation f or any improvement made while such lease subsisted:

Provided that, if the lessee is employed in the armed forces of India, the prohibition specified in clause (i) of this sub-rule shall not apply.

(2)A lease granted under section 15 of the Act shall be liable to termination, at any time without notice if it is found that the lessee has contravened any of the provisions of sub-rule (1).

- A lease granted under section 15 of the Act, shall terminate upon the expiry of its term under rule 14 or upon the final determination of the application for allotment of Khudkasht under section 16 of the Act, whichever event occurs first:Provided that the lessee shall be permitted to tend, reap, gather, thresh and take away the standing crops and other ungathered products on the land so let out at the time of such termination.

- [(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.

(1)A Jagirdar who is allowed any culturable unoccupied land within or outside the jagir shall be granted the following concessions for the improvement of such land:-

(a)For the construction of each well a loan of Rs. 2.000/- where land allotted is unirrigated and is not likely to be irrigated by any tank within 2 years of the date of allotment.

(b)For the purchase of bullocks [and camels] [Added by Notification No. 33078/F. 1(317) Revenue A/58, dated 5-1-59, published in Rajasthan Gazette Part IV-C, dated 22-1-1959.] a loan Rs. 500/-,

(c)For the construction of a house-a loan upto Rs. 1,000/-,

(d)All these loans shall be free of interest and repayable in ten annual instalments commencing after two years from the date of granting such loans:

Provided that recommendations may be made to the Commissioner for Khudkasht Lands by the Collector for the grant of a sum of Rs. 4,000/- in special circumstance and the Commissioner for Khudkasht lands may sanction such loan.

(2)A Jagirdar to whom land commanded by the Bhakra, the Chambal or the Jawai Projects is allotted shall be entitled to the following concessions:-

(a)Loans according to sub-rule (1) with the exception of a loan for the construction of a well,

(b)25 bighas of irrigated land (constituting one Murrabha) on such price as may be fixed for the area by the Commissioner for Khudkasht lands to be realised free of interest in ten Commissioner for Khudkasht lands to be reasised free of interest in ten annual instalments commencing two years after the date of allotment.

(3)Where the Commissioner for Khudkasht lands is satisfied that a Jagirdar has a co-sharer who is living separately, he may direct that such co-sharer shall be granted the same concessions as a jagirdar under this rule.

(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.

- Application to the Commissioner for Khudkasht lands for exchange of lands cultivated personally by a jagirdar for any other land commanded by an irrigated project shall be in Form 4 and shall be submitted through the Collector of the District in which the jagirdar resides.

(2)The Collector shall scrutinise the application and forward it to the Commissioner for Khudkasht lands with his remarks in respect of the suitability of the applicant for the allotment of land under any irrigation project, correctness of the details given in the application and details relating to the number of landless tenants in the village in which the land sought to be surrendered is situated and the number of small jagirdars who can benefit from the acceptance of surrender of such land.

(3)The Commissioner for Khudkasht lands shall on receipt of the Collector's recommendation forward the application with his recommendation to the Government and on receipt of Government sanction shall direct the Director of Colonization or any other officer who major be incharge of allotment of land under irrigation project concerned, to execute his orders.

(4)The Commissioner for Khudkasht lands may with the concurrence of the Commissioner of the Division allot any unoccupied land other than land mentioned in clause (vi) of sub-section (1) of section 19 to a jagirdar in exchange of lands under his personal cultivation.Chapter-IV Jaipur Commissioner and Additional Jagir Commissioner

- In addition to the Jagir Commissioner appointed by the Government under clause (1) of section 2 of the Act, there may also be appointed, for the purposes of Chapter V, VI and VII of the Act, such number of persons or officers or both as the Government may think necessary to be 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.

- Notwithstanding anything contained in rule 18, no Additional Jagir Commissioner shall exercise any functions of the Jagir Commissioner under section 23 or section 32 of the Act where the annual income of a Jagirdar from his jagir as calculated under sections 6 and 7 or as stated in a claim preferred under section 31 of the Act exceeds twenty thousand rupees.

(1)The Jagir Commissioner shall have power to make over any matter pending before him to any Collector, Assistant Collector or Tehsildar having jurisdiction in the place to which such matter relates for inquiry and report.

(2)Upon receipt of the report made under sub-rule (1) the Jagir Commissioner or Additional Jagir Commissioner shall afford all persons, including the Government, affected thereby an opportunity to lodge objections against the same and after hearing them, if they appear, with respect thereto and with respect to the objections, if any, lodged by them, may pass such orders as he deems reasonable and proper.Chapter-V Resumption of jagir lands

(1)As soon as may be after the issue of the notification under section 21 off the Act, the Collector within whose district such jagir or a portion thereof is situated, shall call upon the Jagirdar concerned to hand over charge of his Revenue Records and School and Hospital buildings not situated within his residential compound to the Officer specified by the Collector:Provided that the Collector may extend the time for handing over charge of Revenue Records upto a period of 20 days from the date of resumption:] [Substituted by Notification No. F. 4(361) Revenue A/55, dated 2-12-1955, published in Rajasthan Gazette Part IV-C, dated 14-1-56.][Provided further that for the purpose of the resumption of jagirs with annual income below Rs. 1,000/- the Collector or the officer specified by him shall collectively take over charge of all the jagirs situated in a village by issuing a proclamation and affixing copies thereof at the headquarters of the Tehsils within which the Jagir land to which it relates is situated and at some place of public resort on or adjacent to the said land and such proclamation shall be considered notice to all the Jagirdars concerned for the purpose of handing over charge of their Revenue Records and School or Dispensary buildings not situated within residential compounds to the officer specified by the Collector.] [Added by Notification No. 164/F. 4 (361) Revenue A/54, dated 19-11-1957, published in Rajasthan Gazette Part IV-C, dated 9-1-58.]

(2)If the Jagirdar does not hand over or does not agree to hand over charge of the Jagir within a week from the date of the notice issued by the Collector as mentioned in sub-rule (1) or where it is not practicable to call upon the Jagirdar to hand over charge on account of his not being available or his evading notice from the Collector, the Collector or the officer specified by him shall proclaim taking over of the charge by beat of drum at such place or places as the officer taking charge may think fit.

(3)The fact of taking over the jagir under this rule shall be forthwith reported to the Government the Jagir Commissioner and the Commissioner of the Division.

(4)The Government shall notify in the Rajasthan Gazette the fact of such taking over together with the date thereof:Provided that in the case of jagirs with annual income below Rs. 1,000/- it will not be necessary to notify the resumption in the gazette in the manner laid down herein.

(5)If any Jagirdar fails to hand over [charge of Revenue Records of his jagir as required under sub-rule (1) the Collector may get the record prepared and give the Jagirdar a reasonable notice either to pay the amount of costs incurred or to show cause why it should not be recovered from him. If the Jagirdar fails to pay and is unable to show cause to the satisfaction of the Collector, the Collector shall request the Jagir Commissioner to deduct the amount from the compensation payable to the Jagirdar.] [Substituted by Notification No. 23397/F. 4(361) Revenue A/54, dated 2-8-1956, published in Rajasthan Gazette Part IV-C, dated 16-8-56.]

(1)The Jagirdar shall submit to the officers taking over such charge a list of the properties which he claims as his private and personal properties under sub-section (1) of section 23 of the Act.

(2)Copies of such list shall be annexed with the reports submitted under rule 21 of sub-rule (3).

(3)If the officer taking over such charge is o f the opinion that any item of property included in the list submitted under sub-rule (1) is not the property which the jagirdar is entitled to hold under sub-section (1) of section 23 of the Act, he shall record reasons for such opinion and refer to the matter to the Jagir Commissioner under sub-section (2) of section 23 of the Act. While making the report under rule 21, sub-rule (3), a copy of such reference shall be forwarded to the Government as well as to the Collector of the District in which the property in dispute is situated:Provided that where the officer deputed to take over charge of a jagir is below the rank of Tehsildar he shall submit his opinion to the Tehsildar concerned who shall refer the same with his opinion to the Jagir Commissioner.

(4)A copy of such list shall also be affixed on the notice board of the Tehsil concerned, and the Municipal Board or Village Panchayat concerned shall be informed that they may see the list in the Tehsil and submit their objections, if any, to the inclusion of any property or part of it in the list to the Tehsildar within a specified time.

(5)The Tehsildar may extend the time specified by him under sub-rule (4) if he is satisfied that there are sufficient grounds for doing so and shall submit the objections received from the Municipal Board or the Panchayat with his opinion to the Jagir Commissioner through the Collector.]

(1)Upon receipt of a reference under the last preceding rule, or where he decides to review the list on his own motion, the Jagir Commissioner shall appoint a date for holding an inquiry into the matter. Such date shall not be less than two months from the date of the order and a public notice thereof shall be issued within a week of such order.

(2)Instead of holding the enquiry himself under sub-rule (1) the Jagir Commissioner may entrust the enquiiy to any officer not below the rank of an Assistant Jagir Commissioner or sub- Divisional Officer.

(1)The notice given under rule 23 shall be served on the Jagirdar concerned, the Revenue Secretary to the Government and the Collector of the district in which the property in dispute is situated in the manner provided for the service of summons on a defendant in a suit under the Code of Civil Procedure, 1908.

(2)Copies of the notice shall be sent to the Tehsildar within whose jurisdiction the property in dispute is situated :-

(a)for being proclaimed by beat of drum to the inhabitants of the locality where such property is situated;

(b)for being exhibited at some conspicuous place in such locality; and

(c)for being posted, thereafter on the notice board of the Tehsil.

- On the date fixed in the notice, the Jagir Commissioner or the Officer holding the enquiry shall postpone the enquiry if he finds that the notice issued under rule 24 was not duly served on any of the persons specified in sub-rule (1) of rule 24 or was not posted on the notice board of the Tehsil as required by sub-rule (2) of that rule atleast one month before such date.

(1)The State shall be represented at such inquiry by the Collector or any other Officer not below the rank of a Naib Tehsildar as the Collector may be order in writing appoint in that behalf.

(2)If any inhabitants of the locality in which the property in dispute is situated are in any manner interested therein, they may contest the claim of the Jagirdar in respect thereof and may jointly appoint one or more persons not exceeding three in number to represent them at such inquiry.

- At any inquiry held under sub-section (2) of section 23 of the Act, the Jagirdar may appear in person or by his recognised agent.

- The Jagir Commissioner or the officer holding the inquiry shall allow the Jagirdar, the State and the inhabitants of the locality desiring to contest the claim of the Jagirdar reasonable opportunity to prove or disprove their respective contentions. The enquiry shall be held in the manner provided for the trial of a suit by a Revenue Court and where the enquiry has been held by any officer other than the Jagir Commissioner such officer shall submit the record with a report of his findings to the Jagir Commissioner for his orders.

- On receipt of a complaint under section 25 of the Act the Collector shall either inquire into the matter himself or order some officer subordinate to him to hold a preliminary inquiry and submit a report in the matter. If as a result of such inquiry or report there appears sufficient grounds to proceed further into the matter a regular inquiry may be made by the Collector, himself or any other officer to whom he transfers the case for such inquiry.

- On the date fixed the Collector shall proceed to enquire, into the complaint in the manner provided in the Code of Criminal Procedure, 1998 for the trial of summons cases.

- The Collector taking cognizance of a complaint under section 25 of the Act may transfer it for inquiry and report to an Assistant Collector subordinate to him. In such case the Collector shall after hearing the Jagirdar and the person making the complaint on the report made by the Assistant Collector and making such further inquiry as he may deem necessary in the manner specified in rule 33, pass such order as he may think proper.

- For the recovery of the amount of any penalty imposed by the Collector or of any rent.cess or other due order by him to be refunded, the Collector shall issue a notice calling upon the Jagirdar to deposit such amount within a week of the receipt of the notice and on the latter's failure so to deposit, shall cause a certificate for the amount to be drawn up and filed under the Rajasthan Public Demands Recovery Act, 1952.

- Any amount recoverable under such certificate on account of any rent, cess or other due of which the refund has been ordered shall be paid to the person from whom such rent, cess or other due was recovered by the Jagirdar.Chapter-VI Liability for Compensation and Maintenance Allowance, Grants and Pensions

- ( 1) In deciding cases under clause (a) of section 26-A of the Act, relating to transfer of jagir land by sale or gift or by making a grant, the Jagir Commissioner shall first make enquires either himself or through any officer nominated by him whether:-(i)the sale of any jagir land (agricultural, unoccupied or abide) made by the jagirdar has been on a reasonable scale, and, whether.(ii)the gift or grant made by a Jagirdar is in consonance with the practice in the jagir itself and the Jagir of similar income and status in the integrating unit to which the jagir belonged.

(2)Where the jagirdar has granted a lease of any jagir land for any nonagricultural purpose for a period of 3 years or more the previous record of the jagir shall be examined to see whether such lease was nomal or otherwise.

(3)A lease or contract in respect of forest land shall be scrutinized from the following points of view :-

(i)Whether the area granted under the lease or contract by the jagirdar represents a reasonable proportion of the total forest area in the jagir and whether the area was given in accordance with a working plan approved by the Forest Department of the State.

(ii)Whether the amount stated to have been agreed to be realised for the lease or contract was reasonable in view of the value of the forest area given.

(iii)Whether the exploitation of the forest has been in accordance with the rules of the Forest Department or the lease or contract has resulted in a destruction of the forest given on lease or contract.

(4)In holding enquiries under this rule the procedure laid down in rules 23 to 28 shall, mutatis mutandis apply.

- While fixing the amount of maintenance under section 27 of the Act the Jagir Commissioner, in addition to the matters specified in that section, shall also take into consideration the following matters, namely:-

(i)the prevailing prices of essential commodities as defined in section 2 of the Essential Supplies (Temporary Powers) Act, 1946 (XXIV of 1946);

(ii)the income of the jagirdar from Khudkasht and other sources:

(iii)the minimum requirements of the person entitled to a maintenance allowance; and

(iv)the minimum requirements of the jagirdar and members of his family.

(1)Where it is claimed that a place of public worship or other religious institution was receiving from the income of any jagir resumed by Government under the Act a periodical grant of money for a period exceeding six years from the date of resumption, the jagirdar or any interested person may apply to the Collector of the District in which such place of worship or institution is situated for the continuance of the grant.

(2)On receipt of an application under sub-rule (1), the Collector shall make an enquiry to ascertain:-

(a)whether the place of worship is really meant for worship by the public and not merely for the jagirdar and his family and whether the religious institution is a public institution;

(b)whether there is documentary or other sufficient evidence available to show that regular payments were being made to the institution or place of worship from the income of the resumed jagir.

(3)After completing the enquiiy the Collector shall forward his recommendations to the Commissioner, Devasthan who may after such further enquiry as he may deem necessary submit his recommendations to the Government subject to the annual Appropriation Act.

(4)On receipt of the report from the Commissioner, Devasthan the Government may pass such orders for the continuance of such grant or any part thereof as it may deem fit, subject to the Annual Appropriation Act.

(5)[(i) Pensions granted by a Jagirdar or other competent authority to the employee of a jagir in which pension rules were introduced before the year 1949, shall continue to be paid. Sanction for such payment shall be issued by the Collector of the District concerned except that the cases of those employees who held posts in a Jagir which were equivalent to Gazetted posts in the integrating State shall be forwarded by the Collector to Government through the jagir Commissioner for orders. He shall forward the sanction to the Accountant General. Rajasthan along with the old pension payment order to enable the Accountant General to issue new pension payment order. In cases where formal pension payment orders were not issued by the Jagirdar or other competent authority and the payment of pension was regulated on the basis of entries made in the pension disbursement register, the Collector shall forward full details of the pensions to the Accountant General with the formal sanction of the pension in each case. Since the Government liability for payment of pension does not arise before the date of resumption, the Collector should take particular care to see that no payment for the period prior to the date of resumption is made.

(ii)Cases of pension sanctioned by the Jagirdar or other competent authority in a Jagir in accordance with the well established custom shall be examined by the Jagir Commissioner. A statement of such cases along with complete information about the pensions shall be forwarded by the Collector to the Jagir Commissioner. The Jagir Commissioner, if satisfied that the payment of pension is in accordance with a well established custom, shall issue orders for its payment or payment of a part thereof. The amount shall be determined by him after taking into consideration to nature of services of pensioner, except that the cases of those employees who held posts in a Jagir which were equivalent to Gazetted post in the integrating State shall be forwarded by the Jagir Commissioner to the Government for orders.

(iii)Grants of Hinhayat and Parwarish made by a Jagirdar before the year 1949, which are in the nature of compassionate allowances and family pension shall be examined by the Collector and recommended to the Jagir Commissioner with his opinion in each case. The jagir Commissioner shall examine these cases in consulting with the Finance Department of the Government and shall issue orders for payment of the full amount or any part thereof, after taking into consideration the age of the grantee, his financial resources and other relevant factors including the service of the Finance Department].

(iv)[ Where a Jagirdar was liable to pay to a Jagir employee, out of income of his Jagir land resumed under the Act, pension in accordance with same specific rules in that behalf, or well established custom, and such Jagir employees was retired, or discharged or his services were terminated by the Jagirdar immediately before the date of resumption of the Jagir land, pension in accordance with such rules or in the absence of specific Thikana Pension Rules, the pension rules of the Covenanting State in which the Jagir land was situated or where such Covenanting State had no pension rules, in accordance with the Rajasthan Service Rules, may be granted to such Jagir employee, the pension papers being prepared by the Deputy Collector, Jagirs and after verification by the Accountant General, Rajasthan, sanction being obtained from the Jagir Commissioner when the amount of monthly pension does not exceed Rs. 50/-, and from the State Government in other cases. [Inserted by Notification No. F. 22(61) Revenue/D/III/59, dated 12-10-1962, published in Rajasthan Gazette Part IV-C, Ordinary, dated 29-11-1962.]

Note. - Reference to the provisions of the Rajasthan Service Rules in the above clause shall not include provisions regarding the grant of Death-cum-Retirement gratuity and family pensions.]Chapter-VII Payment of Compensation

- The statement of claim required to be filed under sub-section (1) of section 31 of the Act shall be in Form 5 [or Form 5-A] [Inserted by Notification No. 4402/F. 1(144) Revenue A/58, dated 16-6-58, published in Rajasthan Gazette Part IV-C, dated 31-7-58.] and shall be in duplicate.[It shall be signed by the Jagirdar himself provided that the Jagir Commissioner may entertain a statement signed by any other person duly authorised by the Jagirdar, if he is satisfied that the Jagirdar was unable to sign, it owing to a physical disability or any other sufficient reason.] [Added by Notification No. 9726/F. 4(361) Revenue A/54, dated 24-7-1956, published in Rajasthan Gazette Part IV-C, dated 4-8-1956.]

- Where a claim for compensation by the Jagirdar is based wholly or in part of income from Jagir forests, the Jagir Commissioner may call upon any Officer or the Forest Department of the Government not below the rank if Divisional Forest Officer, to inspect the forest and submit his report about the estimate of income from the Jagir forests. The said Officer shall, for the purposes of determining the forest income, call upon the Jagirdar to furnish information in Form No. 8 within a period of one month. If such statement is not filed by the Jagirdar within the said period, the said Forest Officer may after holding a summary inquiry make his recommendations to the Jagir Commissioner. The Jagirdar shall be given an opportumity of hearing and participation in the said inquiry. The inquiry shall not be subject to the provisions of rule 45. On receipt of the recommendation of the Forest Officer, the Jagir Commissioner shall, after giving the Jagirdar an opportunity of hearing, and after hearing such other person as he may like to be heard make an order determining the period and the average annual income from the Jagir forest, recording his reason therefor.

- Where a claim of a Jagirdar is based wholly or in part upon the income from mines and quarries the Jagir Commissioner may call upon a Gazetted Officer of the Mining and Geology Department of the Government to inspect the area concerned for checking the figures, or to submit a report, with respect to the income from the mines and quarries. The income shall be verified by the said officer after comparison with the actual income of the three years preceding the year for which the average income is taken. Where the said officer proposes to reduce the figure given by the Jagirdar he shall, if he is himself an Assistant Director of Mines, proceed to estimate the income. If he is not himself an Assistant Director of Mines, he shall move the Assistant Director of Mines of the area concerned to estimate the income. Such estimate of income shall be made after a consideration of and after giving the Jagirdar an opportunity of being heard on the following points:-

(i)Where royalties are payable on account of mines and minerals, the average income on account of the royalties calculated on the basis of the annual return filed by the Jagirdar for the assessment of cess or income-tax during the period of 6 years preceding the agricultural year in which the date of resumption of the Jagir falls or any short period for which such returns have been filed.

(ii)Where royalties are not so payable to the Jagirdar and the mines are worked directly by the Jagirdar, the average annual income from such mines calculated on the same basis as is specified in clause (i)

On such estimate being ready, the Assistant Director of Mines who has prepared the estimate shall forward it with his recommendations to the Jagir Commissioner shall, after hearing the Jagirdar and such other persons as he may like to be heard, shall make an order determining the period of the average annual income from the mines and quarries of the Jagirdars, recording his reason therefor.The inquiry under this rule before Officers of the Mining Department shall not be subject to the provisions of rule 45.

- (i) For the purpose of determining the amount recoverable from the Jagirdar under clause (e) of sub-section (1) of section 22 of the Act, a notice shall be issued to the Jagirdar in Form No. 9, calling upon him to pay up the dues and debts within a period of one month from the date of receipt of notice, to file objections if any within the said period. The notice shall be issued by the Collector concerned, or in the case of departmental loans and dues, by the Head of the Office or the Department concerned, or in the case of loans advanced directly from the Government Treasury, State Bank of Fund, by a Secretary, Deputy Secretary or Assistant Secretary to the government in the Finance Department.

(2)If the Jagirdar submits any objection in reply to the said notice, it shall be decided by the authority issuing the notice. The objections shall be decided within 2 months of the date of its receipt by such authority.

(3)On the decision of the objections, or, if no objection is received, on the expiry of the period allowed therefor, the authority concerned shall send to the Jagir Commissioner a certificate in Form No. 10 furnishing details of the dues and debts outstanding on the date of the certificate. Such certificate shall in no case enter the amount of dues or the rate of interest at a figure or a rate higher than that mentioned in the notice under sub-rule (1). Where an objection has been filed by the Jagirdar within the time allowed for it, no decision shall be given unless the Jagirdar has been given a reasonable opportunity of showing cause against it.

(4)On receipt of the certificate in Form No. 10 sent under sub- rule (3), the Jagir Commissioner shall effect the deduction of the amount as entered in the certificate from the compensation (including rehabilitation grant) as provided by sub-section (1) of section 34 and section 38C of the Act. He shall also send an intimation of such deduction to the authority issuing the certificate in Form No. 10. That authority shall take necessary steps for adjustment of the recovery so effected, and further recovery of the balance, if any, that might remain outstanding against the Jagirdar.[Provided that in case of the Jagirdars whose financial position is not good, the deduction of the Rehabilitation Grant effected under this Rule shall not exceed:-

(i)50% in the case of jagirdars having an income below Rs.5,000/- per annum.

(ii)66½% in the case of jagirdars having an income above Rs.5,000/ - and below 30,000/- per annum.

(iii)80% in the case of jagirdars having an income of Rs.30,000/- and above, per annum.]

(5)Where, after the issue of one notice under sub-rule (1) in Form No. 9, a higher amount of the due is found to be recoverable from a Jagirdar, the authority concerned shall issue immediately a supplementary notice to the Jagirdar, which shall also be in Form No. 9. Subsequent procedure with respect to the amount mentioned in the supplementary notice shall be governed by the provisions contained above for the first notice.

(6)Where a dispute arises as to the proper authority to deal with a debt or dues recoverable from a Jagirdar under this rule, the matter shall be referred to the Government in the Finance Department, whose decision shall be final.

(1)For the purpose of determining the persons entitled to receive the maintenance allowance and the amount to be paid to them under section 27, the Jagir Commissioner shall, (after the resumption of a Jagir), by notification in the Rajasthan Gazette and in one or more important newspapers circulating in Rajasthan, call upon persons who under any existing Jagir law are entitled to receive such maintenance allowance and who are desirous of receiving it out of the compensation to be paid to the Jagirdar to apply to the Collector of the District in which the head-quarters of the Jagir are situated. A period shall be specified in the said notification for the submission of the application. The application shall be submitted in duplicate in Form No. 11. If no such application is submitted within the period mentioned in the notification, it shall be presumed that the person entitled to receive a maintenance allowance is not desirous of getting his maintenance allowance under the Act.

(2)Where an application in Form No. 11 has been received, the Collector of the District shall forward soon as may be after its receipt and in any case not later than 15 days after its receipt, a copy of the same to the Jagirdar concerned, asking the Jagirdar to state within a period of one month from the date of receipt of the same, if he has any objection in respect of the facts mentioned in the application, and, in particular, in respect of the continuance of the maintenance allowance. The Jagirdar shall, within one month of the receipt of such communication from the Collector send his reply in writing to the Collector giving full reasons for it, and shall return the copy of the application also. If no objections are received by the Jagirdar within the said period it shall be, presumed that he has no objection to the maintenance allowance stated in the application being continued and deducted out of the compensation and rehabilitation grant payable to him.

(3)The Collector shall, whether any objections have been received or not from a Jagirdar under sub-rule (2), hold such inquiry as he may deem necessary in respect of the persons entitled to receive the maintenance allowance under section 27 and the amount to e-paid to them, and shall forward his re-commendation to the Jagir Commissioner who may after such inquiry or further inquiry as he may deem necessary, fix the amount of maintenance allowance under section 27 of the Act.

(4)Where a person has submitted an application in Form No. 11 within the required period or where the Jagirdar has submitted an objection in respect thereof within the required period, no recommendation shall be made and no order shall be passed by the Collector or the Jagir Commissioner under this sub-rule to the prejudice of the applicant for maintenance allowance or the Jagirdar without giving them a reasonable opportunity of being heard.

(5)Notwithstanding anything contained above, the Collector may entertain an application in Form No. 11 or any objection with respect thereto after the required period, if he is satisfied that the maintenance holder or the Jagirdar was prevented by sufficient causes from submitting the same within said period.

- For the purpose of determining the amount, if any, payable to co-shares under section 29 of the Act, the same procedure shall be followed as is prescribed by rule 37-D for determining the persons entitled to receive maintenance allowance under section 27 and the amount payable to them, and the provisions of rule 37D shall be followed with such modifications as may be necessary, and with the further modification that the application by the co-shares shall be in Form No. 12.] [Added by Notification No. 18170/F. 1(233) Revenue A/58, dated 14-2-1959, published in Rajasthan Gazette Part IV-C, dated 16-4-1959.]

- Subject to the other provisions of these rules the compensation will be paid in cash or in Bonds.

- The compensation due to a waqf, a trust or endowment in support of an educational or charitable institution shall be paid in the following manner:-] [Substituted by Notification No. F. 4(361) Revenue 1/54, dated 6-12-1954, published in Rajasthan Gazette Part IV-C, dated 25-12-54.]

(1) (a)	In the case of a waqf or a public trust orendowment where the trust or endowment is of a charitable nature.	to the Commissioner of Devasthan, Rajasthanwho shall disburse it after ascertaining that the fund will beproperly utilised for the purpose for which waqf, trust orendowment has been founded or created.
(b)	In the case of a public trust or endowmentwhere the trust or endowment is for the purposes of or in supportof an educational institution.	to the Director of Education, Rajasthan, whyshall disburse it after ascertaining that the fund will beproperly utilised for the institution.
(c)	In the case of a minor or a person sufferingfrom legal disability who is not under the superintendence of theCourt of Words.	to the Collector of the District in which theminor or the person suffering from legal disability usuallyresides who shall pay it to the person found after making inquiryto be the natural guardian of the minor or disabled person, asprovided in section 35 (3)
		(b) the inquiry having been held in the mannerprescribed in sub- rule (2) of this rule.
(d)	In the case of a minor or person suffering froma legal disability who is under the superintendence of the Courtof Wards.	to the Court of Wards, as provided in section35(3)(a) of the Act.

(2)[ in the case of annuity in perpetuity payable to charitable, religious or educational institutions under clause (7) of the Second Schedule to the Act, the Jagir Commissioner shall issue a certificate in Form 12A. The order by the Devasthan Commissioner or the Director of Education, as the case may be, for the payment of the annuity shall be in Form 12B, and the amount shall be drawn on a bill in Form 12C.] [Renumbered and inserted by Notification No. F. 1(d) 67 Revenue A/160, dated 4-3-1962, published in Rajasthan Gazette Part IV-C, dated 10-5-62.]

(2A)[1 For the purpose of ascertaining the person to whom payment of compensation due to a minor or person suffering from disability is to be made [vide section 35 (3) (b)] the inquiry referred to in sub-rule (1) (c) shall be made in the following manner:-

(a)The Collector shall fix the date, time and place for the inquiry, notice whereof shall be served on such person or persons as appear to him to be the natural guardian or guardians of the minor or person suffering from legal disability.

(b)The notice shall be affixed on the Notice Board of the Court of the Collector and also served individually on the persons concerned. It shall call upon all persons claiming to be the natural guardian of the minor or person under disability to appear at the inquiry.

(c)On the date and time appointed for on any other date and time to which the Collector may adjourn the inquiry for sufficient reason), the Collector shall, after hearing such persons as appear, ascertain the person to be regarded as a natural guardian.

(d)Where the question of guardianship is in dispute, the Collector shall apply to the District Judge having jurisdiction to determine such question and to appoint a guardian as required by the proviso to clause (b) of sub-section (3) of section 35 of the Act.

(e)Where the Collector does not make an application as above to the District Judge and himself ascertains the name of the guardian (the question not being in dispute) he shall make a payment of the compensation money to the guardian so ascertained after one week, subject to any orders to the contrary that he might receive in the meanwhile from any competent Civil Court.]

(3)[(a) For the purpose of ascertaining the person who is recognised in accordance with law as being charged for the time being with the duty of the maintenance of an institution for educational or charitable purpose, or of any place of religious worship or for the performance of any religious service and to whom the annuity in perpetuity is payable under clause (7) of the Second Schedule to the Act, the Jagir Commissioner or the Collector, as the case may be, shall seek information from the Devasthan Commissioner and other sources and shall notify the name of such person or persons for general information by a notice to be affixed on the Notice Board of the concerned Tehsil, and the Municipal Board or Gram-Panchayat, as the case may be as well as on some conspicuous place at such institution or such place inviting the objections, if any, within a time to be specified in such notice.

(b)The Jagir Commissioner or the Collector as the case may be, may, whether any objections have been received or not, hold such inquiry as he may deem necessary for the purpose and shall verify and ascertain the name or names of the person to whom annuity in perpetuity is payable under clause (7) of the Second Schedule to the Act.

(c)A copy of the order passed by the Jagir Commissioner or the Collector under clause (b) shall be sent by him to the Devasthan Commissioner.]

- The following shall be conditions subject to which interim compensation under section 36 of the Act may be ordered to be paid to a Jagirdar whose jagir has been resumed:-

(1)If the amount paid as interim compensation exceeds the amount of compensation finally determined under the Act, such excess shall be refunded by the Jagirdar-

(a)in a lump sum if it does not exceed one-fourth of the annual instalment of compensation finally determined.

(b)in two equal annual instalments, in other cases.

(2)[ The amount of such interim compensation shall be paid in cash in one instalment.] [Substituted by Notification No. F. 4(361) Revenue 1/54, dated 3-5-1955, published in Rajasthan Gazette Part IV-C, dated 4-5-55.]

(3)Out of each instalment so paid, the Jagirdar, shall pay such persons entitled to receive a maintenance allowance out of the Jagir income as may from time to time be specified such sums as may likewise be fixed on a temporary basis.

(4)The Jagirdar shall be required, before the payment of interim compensation under section 36 of the Act starts, to execute a bond, [without, sureties, or if the Jagir Commissioner or an officer authorised by him so directs, with one surety] [Substituted by Notification No. F. 4(361) Revenue 1/54, dated 3-5-1955, published in Rajasthan Gazette Part IV-C, dated 4-5-55.] promising to repay to the Government:-

(i)the aggregate of all amounts received by him under that provision in case the amount finally determined as payable to him by way of compensation after making all deductions therefrom permissible by the Act is nil, or

(ii)the difference between the said aggregate and the amount of compensation finally determined.

(5)the Jagirdar will also be entitled to have alike bond taken by the Jagir Commissioner from the persons referred to sub-rule (3) of this rule.

(6)[ Notwithstanding anything contained in sub-rule (3) the Jagir Commissioner may in the case of a widow or a minor or any other person who in entitled to receive a maintenance allowance out of the Jagir income, pay the whole or any part of such maintenance allowance on a provisional basis after taking into consideration the minimum requirements of the widow or minor or such other person even before the payment of interim or final compensation to the Jagirdar subject to the execution of a bond by the widow or the guardian of the minor or such other person as the case may be with or without sureties as the Jagir Commissioner in each case may order, promising to indemnify the whole or part of the maintenance allowance so paid and as is found not payable on the determination of final compensation. The maintenance so paid shall be adjusted towards the amount finally determined.] [Substituted by Notification No. 3926/F. 4(361) Revenue A/54, dated 20-7-1956, published in Rajasthan Gazette Part IV-C, dated 4-8-56.]

(1)In the case referred to in clause be of sub-section (1) of section 36 of the Act.The amount of interim compensation that may be ordered to be paid under that section shall not exceed one-tenth of the estimated amount of compensation.

(2)Nothing in sub-rule (1) shall be considered as debarring the authority concerned from refusing the amount of interim compensation, where it appears to such authority that after providing for deductions under section 34, no amount might be payable to the Jagirdar on account of compensation and rehabilitation grant.] [Inserted by Notification No. F. 1(d) 4/ Revenue A/66, dated 18-9-1969, vide GSR 75, published in Rajasthan Gazette Part IV-C(I), dated 2-4-1971.][xxx] [Deleted by Notification No. F. 4(361) Revenue A/54, dated 1-9-1955, published in Rajasthan Gazette Part IV-C, dated 1-10-1955]

The Jagir Commissioner may on receipt of a claim under section 31 of the Act and after such enquiry as he deems fit, order payment of interim compensation and rehabilitation grant under section 36 of the Act provided that he shall submit with his opinion for sanction of the Government every proposal for such payment exceeding Rs. 20,000/-.] [Renumbered and inserted by Notification No. F. 1(d) 67 Revenue A/160, dated 4-3-1962, published in Rajasthan Gazette Part IV-C, dated 10-5-62.]

- When a Jagirdar dies after the resumption of his Jagir and before the full payment of compensation is made to him, an inquiry shall be held under section 38 in the following manner in order to determine which person or persons shall be regarded heir or heirs to the deceased Jagirdar for the purpose of payment of compensation:-

(1)The Collector having jurisdiction over the place where the deceased Jagirdar usually resided shall issue a notice calling upon all persons claiming to be the heir or heirs of the deceased Jagirdar to appear and prove their claims before the Collector on a date and at a time and place to be specified in the notice.

(2)The notice shall be served on all persons appearing to be entitled to payment of the whole of any part of the unpaid compensation that was payable to the deceased Jagirdar and shall also be published in [a local newspaper.]

(3)The Collector shall, after hearing such persons as may appear before him on the date and at the time fixed for the hearing or on such other dale as the hearing may be adjourned to from time to time, determine the person or persons entitled to payment of the unpaid amount of the compensation that was payable to the deceased Jagirdar:Provided in cases which the question of succession or heirship to the deceased Jagirdar according to his personal law is in dispute, the Collector shall, as required by the proviso to section 38, direct all the claimants to such succession or heirship to have their respective titles thereto adjudicated upon by a competent Civil Court, and in such case payment of the remaining compensation shall be in accordance with such adjudication.]

(4)[ Where the claim is of a value not exceeding Rs. 500/- the Collector, instead of following the procedure laid down in sub- rules (1), (2) and (3) of this rule, may, in his discretion determine the question of succession or heirship under section 38, in the following manner;-By obtaining-

(i)An affidavit of the claimant,

(ii)Certificate from Tehsildar or Sarpanch.

(iii)Regarding the right of the claimant, an indemnity bond, where the value of the claim is more than Rs. 50/-.

(iv)By taking any other evidence as he thinks fit.]

- Application for payment of rehabilitation grant shall be in Form No. 6, Part A and shall be accompanied by Form No. 6, Parts B and C, duly filled up and signed and verified by the Jagirdar, for the purpose of showing the grants of land by the Jagirdar, and leases given by him. The application for payment of additional rehabilitation grant under clause (3) of III Schedule to the Act shall be in Form No. 7.] [Inserted by Notification No. F. 8(27) Rev/Gr. 7/76, dated 10-2-78, published in Rajasthan Gazette, Part IV-C(I), dated 30-3-78, page 870.]

- Where the Jagir lands of a Jagirdar are unirrigated or partly irrigated and partly unirrigated, then in determining the area held by the Jagirdar which would entitle him to an additional rehabilitation grant in lieu of Khudkasht rents under clause 3 of the Third Schedule to the Act, one acre of irrigated land shall be deemed equal to three acres of unirrigated land.

(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.

(2)If the refund is not made within the period specified in the notice, the Collector shall recover the same as an arrear of land revenue; and for so doing, he may make use of any of the processes for recovery of such arrears specified in section 228 of the Rajasthan Land Revenue Act, 1956, (Rajasthan act 15 of 1956).]Chapter-VIII Miscellaneous

- All Enquires under the Act shall, unless otherwise specifically provided therein or in these rules, be conducted:-

(a)in contested cases, in the manner provided by law for the trial of a suit in a revenue court,

(b)in other cases, in the manner provided by law for the trial of an application by a revenue court.]

- A Deputy Collector (Jagir) or any other officer authorised by the Government in this behalf may within his jurisdiction exercise the powers of a Collector under the Act and these rules.

- An officer appointed as Assistant Commissioner, Khudkasht by Government may exercise within his jurisdiction the powers of a Collector under the Act and these rules in so far as they relate to the matters of Khudkasht.]

- All notices issued under the Act or these rules shall be served in the manner provided by law for the service of summonses on defendants in revenue suits, unless there is express provision to the contrary in the Act or these rules.

- The Rajasthan land Reforms and Jagirs Resumption Rules, 1952 are hereby superseded:Provided that any action taken under the said rules, so far as consistent with these rules, shall be regarded as taken under these rules.Form 1[See rule 3(1)]Notice to Jagirdar for furnishing statement of rental income for Jagir lands which are not settled.Under section 7 (1) of the Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 (as amended).From:-The Collector .....................................District ..............................................To:-Shri. .................................................Jagirdar of Jagir ................................Tehsil ................................................District ..............................................

(1)Whereas all jagir lands are liable for payment of land revenue under section 4 of the Rajasthan Land Reforms and Resumption of jagirs Act, 1952 (as amended) and whereas the under-mentioned village or lands in your jagir.....................have not been assessed to rent in cash, it is necessary to determine income from the rent of all the said villages or lands.You are hereby required under section 7 of the said Act to submit within 60 days of the receipt of this notice a statement in Form 2 attached herewith of the income from the rents in respect of all the above mentioned villages or lands.

(2)It may be noted that if the statement is not duly submitted as stated in para 1 above, proceedings shall be taken under sub-section (3) of section 7 of the said Act to determine the rent without waiting further for the statement.

(3)It may also be noted that the statement furnished by you in compliance of this notice is likely to be used against you and your legal representatives under sub-section (4) of section 7 of the said Act for the purpose of determining compensation which may be payable for the jagir lands described in the statement which are resumed at any time on their resumption.Moreover, if it appears that you have concealed any rental income or deliberately furnished inaccurate particulars thereof in the statement it would be liable to be scrutinised and rental income shall be determined in accordance with sub-section (3) of section 7 of the said Act.

(4)Details of the villages or lands which are not settled are given below:-Dated ............. the ................................Seal of the Court.Signature of the Collector.Form 2[See rule 3 (2)](Section 7 of the Rajasthan Land Reforms and Resumption of Jagir Act)

Name of Jagir .......... Tehshil .............. District ...........Name of Jagirdar ....................Date ......................

(Where the number is large, a separate list may be attached)

S. No.	Name of village	Tehsil	Cultivated in acres	Culturable unoccupied area in acres
			irrigated/ Unirrigated
1.
2.
3.

(Where the number is large, a separate list may be attached).

S. No.	Name of village	Tehsil	Cultivated in acres	Culturable unoccupied area in acres
			irrigated/Unirrigated
1.
2.
3.

Irrigated/Un-irrigated Total.

Total cultivated area under No. 2 ................Grand Total:-...........

			Value of rents
		In cash Rs.	In kind Rs.	Total Rs.
(a)	According to form 2(B)
(b)	According to form 2(C)
Grand Total:-

Signature of Jagirdar :- .........................Jagir :- .........................

Name of Jagir ............. Tehshil .............. District ...........Name of Jagirdar ........................Date .......................

Year	Fixed rent	Fluctuating income from rents e.g. tanks orriver beds	From grazing fees	From quarries	Total
Fixed in cash	From share in kind

(a)	1949-50
(b)	1950-51
(c)	1951-52
Total

Signature of the Jagirdar ................Jagir ....................................................

Name of Jagirdar ...................... DistrictDate ......................

(a)Irrigated by wells.(b)Irrigated from tanks.(c)Irrigated from canal.(d)Tank beds.(e)Dahari.(f)Sailabi.(g)Barani (or un-irrigated yielding one crop).(h)Lands under grass.(i)Un-culturable waste land yielding grazing fee.(j)Income from trees etc.Total incomeSignature of the Jagirdar .................Jagir ....................................................Form 3[See rule 10](Under Section 14 (1) of the Rajasthan Land Reforms and Resumption of Jagir Act)Form of Application by Jagirdars for Khudkasht Land under Section 14 (1)

(b)Irrigated from tanks (Talabi).(c)Irrigated from canals with description.(d)Tank Beds.(e)Dahari.(f)Sailabi.(g)Barani or un-irrigated lands yielding one crop.(h)Lands under grass.(i)Unculturable waste land (Banjar, Ghair Mumkin).N.B. - (1) Khasra numbers and fixed rents of each item should be mentioned in column 6 where the area is settled. In un-settled villages the names of fields, tanks and other locally known names should be mentioned for identification.

(2)In existing Khudkasht area only such land should be entered as has been entered as khudkasht of the Jagirdar in Settlement Records or as is personally cultivated by him according to section 2 (k) of the Act.

(i)Land surrendered by tenants.

(ii)Land abandoned by tenants.

(iii)Land cultivated personally upto year 1948 and then given on lease.

(iv)Culurable unoccupied land.

(v)Unoccupied land in neighbouring villages.

(vi)Land commanded by river valley project with details

(vii)Any other culturable unoccupied land outside the jagir.

N.B. - The name of village, area, Khasra numbers or other description to identify the land claimed should be given against each category.

Received application from Shri.....................regarding Khudkasht land to-day the................ 1954 and has been registered at No........ in the register prescribed for.Signature of Tehsildar/ Naib-Tehsildar.Form 4[See rule 16 (1)]Form of Application by Jagirdars for Exchanging Khudkasht Land for land commanded by Irrigation Project.(Under section 19 (1) of the Rajasthan Land Reforms and Resumption of Jagirs Act.)

(5)

(a)Irrigated by wells (Chahi) with No. of wells.

(b)Irrigated from tanks (Talabi).

(c)Irrigated from canals with description.

(d)Tank Beds.

(e)Dahari.

(f)Sailabi.

(g)Barani or un-irrigated lands yielding one crop.

(h)Lands under grass.

(i)Unculturable waste land (Banjar, Ghair Mumkin).

N.B. - Khasra Numbers and fixed rents of each item should be mentioned in column No. 4 where the area is settled. In unsettled villages the names of fields, tanks and other locally known names should be mentioned for identification.

(a)Name of the Project.

(b)Name of village/villages ............... Tehsil ...................................... District ..............

(c)Area Irrigated.

(d)Area unirrigated.

I certify that the details given above are correct to the best of my knowledge and belief.

Date of application	Signature of the applicant Jagirdar
	Jagir..........................................

Recommendations:-Form No. 5(See rule 37)[Section 31 (1) and (2) of the Rajasthan Land Reforms and Resumption of Jagir Act].

Name of Jagirdar ............................ Tehshil ............................ District ............................date of Resumption ............................ Date of filing the statement .....................................

Number of whole village in Jagir as per Statement5-A (1)	Total area of whole villages in Jagir as perStatement 5-A (1)	Number of villages or lands partly in Jagir asper Statement 5-A (2)	Total area of villages or lands partly in Jagiras per Statement 5-A (2)	Basic year (Schedule 2 clauses)
1	2	3	4	5

Details of Gross Income
From Land Revenue and Rents	From Forests as per statement 5-A (3)	From Grazing fees as per Statement 5-A (4)	From Quarries as perStatement 5-A (3)
From whole village as per Statement 5-A (1)	From villages or lands partly in Jagir as perStatement 5-A (2)	Total of column 6 & 7
6	7	8	9	10	11

Details of Gross Income
From non-agricultural uses of land as perStatement 5-A (5)	From sale of culturable or Abadi land as perStatement 5-A (6)	From Salt Compensation as per Statement 5-A (7)	From Excise Compensation as per Statement 5-A(3)	From Tribute from grantees as per Statement 5-A(7)
12	13	14	15	16

Form No. 5 (Continued)

Details of Gross Income	Instructions regarding the preparation ofthe statement and remarks
Total Gross Income total of Columns 8 to 16
17	18
	1. Basic year means the agricultural year immediatelypreceding the agricultural year in which the date of resumptionfalls.
2. In Columns 6, 7, 9, 10, 11, 12, 13, 14, 15 and 16 totaldemands of the respective statements should be entered.
3. The claim should be a consolidated claim for the wholejagir even if the jagir extends into one or more districts, itshould be submitted in duplicate.
4. The statement should be verified by the Jagirdar asfollows. -
	(a) certified that the entire in this statement are correctto the best of my knowledge and belief.
(b) that no other claim has been made or remains to be madeon account of the resumption of my Jagir.

Signature of the Jagirdar,Jagir .............................Date ................Form No. 5 (Continued)

Name of Jagirdar ...................... Name of Jagir ...................Tehshil ..................................... District ..............................Date of Resumption ................ Date of filing the statement ....

Serial No.	Name of whole village in Jagir	Name of Tehsil	Area	Basic year
1	2	3	4	5

Income from land revenue and rents for the Basicyear	Instructions regarding the preparation of theStatement and remarks
6	7
	1. If the villages of the jagir exted into more than onetehsil, this form shall be filled separately for Jagir landsituated in each tehsil, but the total income from each villageshall be entered against one serial number.
2. If the number of villages of the jagir is large,additional forms should be attached.
3. If the villages of the jagir extend into more than onetehsil, an extra form should be used in which the totals of eachtehsil should be shown and consolidated for the whole of thejagir. The grand total thus arrived at should be carried forwardto columns 1, 2, 3, 4, 6 and 7 of Form No. 5.
4. Basic year means the agricultural year immediatelypreceding the agricultural year in which the date of resumptionfalls.
5. The statement should be verified by the Jagirdar asfollows. -
Certified that the entries in this statement are correct tothe best of my knowledge and belief.

	Signature of the Jagirdar .........
Date ...................	Name of the Jagir ...................

Form No. 5 (Continued)

Jagirdar's name ......................... Name of Jagir ...........................Tehshil ..................................... District ......................................Date of Resumption .................. Date of filing the statement ..........

Serial No.	Name of whole village in Jagir	Name of Tehsil	Area	Basic year
1	2	3	4	5

Income from land revenue and rents for the Basicyear	Instructions regarding the preparation of theStatement and remarks
6	7
	1. If the villages of the jagir exted into more than onetehsil, this form shall be filled separately for Jagir landsituated in each tehsil, but the total income from each villageshall be entered against one serial number.
2. If the number of villages of the jagir is large,additional forms should be attached.
3. If the villages of the jagir extend into more than onetehsil, an extra form should be used in which the totals of eachtehsil should be shown and consolidated for the whole of thejagir. The grand total thus arrived at should be carried forwardto columns 1, 2, 3, 4, 6 and 7 of Form No. 5.
4. Basic year means the agricultural year immediatelypreceding the agricultural year in which the date of resumptionfalls.
5. The statement should be verified by the Jagirdar asfollows. -
Certified that the entries in this statement are correct tothe best of my knowledge and belief.

	Signature of the Jagirdar .........
Date ...................	Name of the Jagir ...................

Form No. 5 (Continued)

Name of Jagirdar ...................... Name of Jagir ........................Tehshil ..................................... District ...................................Date of Resumption ................ Date of filing the statement .........

Basic Year	3 years preceding the basic year	Income from Forests	Income from Quarries	Excise Compensation
Rs.	As.	Ps.	Rs.	As.	Ps.	Rs.	As.	Ps.
	1st Year
	2nd Year
	3rd Year
	Total
	Average for 3 Years

Instructions regarding the preparation of the Statement and remarksBasic year means the agricultural year immediately preceding the agricultural year in which the date of resumption falls. This year should be entered in column 1 and the three years preceding it should be shown in descending order in column 2 and income shown against each year in columns 3, 4 and 5.

Certified that the entries in this statement are correct to the best of my knowledge and belief.

	Signature of the Jagirdar .........
Date ...................	Name of the Jagir ...................

Basic Year	3 years preceding the basic year	The scale of grazing fees prescribed byGovernment	Income from grazing fees according to column 3	The scale of grazing fees realised by theJagirdar
1	2	3	4	5
	1st Year		Rs. As. Ps.
	2nd Year
	3rd Year
	Total
	Average for 3 Years

Income from grazing fees according to column 5	Instructions regarding the preparation of theStatement and remarks
6	7
Rs. As. Ps.	1. Basic year means the agricultural year immediately precedingthe agricultural year in which the date of resumption falls.
2. This year should be entered in column 1 and the three yearspreceding it should be shown in descending order in column 2 andincome shown against each year in columns 4 and 6.
3. The statement should be verified by the Jagirdar as follows.-
Certified that the entries in this statement are correct to thebest of my knowledge and belief.

	Signature of the Jagirdar .........
Date ...................	Name of the Jagir ...................

Form No. 5 (Continued)

Basic Year	3 years preceding the basic year	Income From Non-Agricultural Uses of Land
Market fees	Sale of fishing rights				Total
Rs.As.Ps.	Rs.As.Ps.	Rs.As.Ps.	Rs.As.Ps.	Rs.As.Ps.	Rs.As.Ps.
1	2	3	4	5	6	7	8
	1st Year
	2nd Year
	3rd Year
	Total
	Average for 3 Years

Instructions regarding the preparation of the Statement and remarksBasic year means the agricultural year immediately preceding the Agricultural year in which the date of resumption falls. This year should be entered in column 1 and the three years preceding it should be shown in descending order in column 2 and income shown against each year in columns 3-8.

Certified that the entries in this statement are correct to the best of my knowledge and belief.

	Signature of the Jagirdar .........
Date ...................	Name of the Jagir ...................

Form No. 5 (Continued)

Basic year	20 years preceding the basic year	Income from sale of culturable land	Income from sale of Abadi land	Total
1	2	3	4	5
		Rs.	As.	Ps.	Rs.	As.	Ps.	Rs.
	1st year
	2nd year
	3rd year
	4th year
	5th year
	6th year
	7th year
	8th year
	9th year
	10th year
	11th year
	12th year
	13th year
	14th year
	15th year
	16th year
	17th year
	18th year
	19th year
	20th year
	Total of 20 years
	Average of 20 years

Instructions regarding the preparation of the Statement and remarks

Basic year means the agricultural year immediately precedingthe Agricultural year in which the date of resumption falls.This year should be entered in column 1 and the 20 yearspreceding it should be shown in descending order in column 2,and income shown against each year in columns 3, 4 and 5.

2. Total of columns 3, 4 and 5 should be given at the bottom.

3. The statement should be verified by the Jagirdar asfollows. -Certified that the entries in this statement arecorrect to the best of my knowledge and belief.

	Signature of the Jagirdar .........
Date ...................	Name of the Jagir ...................

Basic year	Income received in the basic year from theCentral Government for taking over the manufacture of salt in theJagir lands	Income from the payments received from granteesin the basic year
Name of the grantee	Name of village or part village in Jagir	Amount received
Rs. As. Ps.
1	2	3	4	5

Instructions regarding the preparation of the Statement and remarks

1. Basic year means the agricultural year immediatelypreceding the Agricultural year in which the date of resumptionfalls.

2. The statement should be verified by the Jagirdar asfollows. -

Certified that the entries in this statement are correct tothe best of my knowledge and belief.

	Signature of the Jagirdar .........
Date ...................	Name of the Jagir ...................

Form No. 5 (Continued)

Deductions
Total amount of gross income as per Statement 5-A	Amount of tribute payable by the Jagirdar toGovernment or in the case of a grantee of a Jagirdar to suchJagirdar	Any sums of recurring nature e.g. agriculturalincome-tax or other sums payable annually or periodically toGovernment by the Jagirdar, and in the case of a grantee of aJagirdar to such Jagirdar	Administration charges @25% of the gross income
Rs. As. Ps.	Rs. As. Ps.	Rs. As. Ps.	Rs. As. Ps.
1	2	3	4

Total amount of deduction. Total of Columns 2 to4.	Net Income. Difference of Columns 1 and 5	50% of gross income	Amount of compensation claimed	Whether payment of compensation money is wantedyearly or half-yearly.
Rs. As. Ps.	Rs. As. Ps.	Rs. As. Ps.	Rs. As. Ps.
5	6	7	8	9

Whether payment is desired in Bonds or cash orboth	Instructions regarding the preparation of theStatement and remarks
10	11
	Certified that the entries in this statement are correct tothe best of my knowledge and belief.

	Signature of the Jagirdar .........
Date ...................	Name of the Jagir ...................

Form No. 5 (Continued)

Arrears of Land Revenue	Arrears of ceases	Arrears of tribute	Arrears of Matmi or Hukama-nama	Arrears of loans advanced by Government
Rs.	Rs.	Rs.	Rs.	Rs.
1	2	3	4	5

Arrears of loans advanced by the Court of Wards and other dues	Arrears of loans advanced by . Devasthan or other local ....	Dues, if any under section 22(d) of the Act.	Miscellaneous dues	Total dues
Rs.	Rs.	Rs.	Rs.	Rs.
1	2	3	4	5

Instructions regarding the preparation of the Statement and remarks

The statement should be verified by the Jagirdar as follows. -

Certified that the entries in this statement are correct to the best of myknowledge and belief.

	Signature of the Jagirdar .........
Date ...................	Name of the Jagir ...................

Form No. 5 (Continued)

Serial No.	Name, parentage, age and address of personsentitled to maintenance allowance	Relationship with Jagirdar	Nature of the maintenance Allowance	Annual amount paid at present	If paid in instalments, the dates and amounts ofinstalments
1	2	3	4	5	6

Period for which the maintenance allowance hasbeen fixed	Income of the Jagirdar at the time themaintenance allowance was granted	Net income of the Jagirdar as per Form 5(B)	Conditions if any, attached to the maintenanceallowance	Request if any, attached to the maintenanceallowance.
From	To
7	8	9	10	11	12

Deduction, if any from the maintenance holder	Net Amount payable to the maintenance holder	Instructions regarding the preparation of theStatement and remarks
Amount fixed by Jagir Commissioner (Section 27)			Total
13	14	15	16	17	18
					The statement should be verified by the Jagirdar as follows.-Certified that the entries in this statement are correct tothe best of my knowledge and belief.

	Signature of the Jagirdar .........
Date ...................	Name of the Jagir ...................

Form No. 5 (Continued)

Serial Number	Name of the Co-sharer with parentage and address	Relationship with the Jagirdar, if any	Proportion of share in the Jagir	Amount of gross income of the jagir as percolumn of statement 5-B	Amount of net income of the jagir as per columnof statement 5-B
1	2	3	4	5	6

Total compensation claimed by jagirdar as percolumn 8 of Form 5-B	Amount of compensation payable to the Co-sharer	Further Deductions if any, from the Co-sharer
			Total
7	8	9	10	11	12

Net amount payable to the Cosharer (Differenceof columns 8 & 12)	Instructions regarding the preparation of theStatement and remarks
13	14
	1. In columns No. 9 to 11, full details of the amount ofdeductions of each kind should be given.
2. It should be verified by the Jagirdar as follows. -
Certified that the entries in this statement are correct tothe best of my knowledge and belief.

	Signature of the Jagirdar .........
Date ...................	Name of the Jagir ...................

[Form 5-A] [Added by Amending Notification No. 4402/F. 1(144) Revenue A/58, dated 16-6-58, published in Rajasthan Gazette Part IV-C, dated 31-7-58.](Vide Rule 37)Application form for Compensation and Rehabilitation Grant for Jagir under the Rajasthan Land Reforms anti Resumption of Jagirs Act, 1952

1.	Name of Jagirdar	S/o	W/o	Age
2.	Name of Jagir	Tehsil	District
3.	Date of declaration of resumption of the Jagir.	Date of making charge
4.	Names of villages of the Jagir:-	Tehsil	District
	1.
	2.
	3.
	4.
	5.
5.	(1) Total area of Jagir including Khudkasht lands.
	(in Bighas).
	(2) Area of Jagir under Khudkasht:-
	(a) Chahi	on rent
	(b) Area unirrigated
6.	Details of the Income of Jagir as based on the Basic year.
	(1)	Rent from Khudkasht Lands.	Rs. nP.
	(2)	Rent from other tenants.
	(3)	(a)	Tribute (Tanka) (received) from sub-Jagirdars(Havaldars).
		(b)	Income from Zamindars(where Zamindari System prevails, a list containing names of theZamindars and the amount received must also be attached).
	(4)	Income from Salt Compensation for the Basic year, ifany.....................
	(5)	Average income during 3 years preceding the basicyear....................
	1st yearRs. nP.	2nd yearRs. nP.	3rd yearRs. nP.	Average 3 yearsRs. nP.
	(a)	Income from Forests
	(b)	Income from Mines
	(c)	Income from Excise
	(d)	Grazing fees
	(e)	Income from uncultivated lands or non-agricultural uses ofland e.g. water, or Poola etc.
6.	Average income from the sale of lands for 20 years asdetailed in the statement attached..........	Rs. nP.
		Total of all income
		(in figures)	Rs.
7.	Name of the party to whom Tribute (Tanks) was paid by thisJagir
	Name	Jagir
	Tehsil	District
	State
8.	Amount of the Tribute paid by the Jagir during 1951-52.
9.	Names of the persons receiving maintenance from the Jagir:-
Name	S/o	W/o	Resident of	Amount paid annually
	(1)
	(2)
	(3)
	(4)
	(5)
10.	Details of the Co-shares in the Jagir:-
Name	S/o	W/o	Resident	Extent of share
	(1)
	(2)
	(3)
	(4)
	(5)
	(6)
11.	Details of the recoveries made by the Jagirdar between thedate of declaration and the date of handing over charge of theJagir.............
12.	Remarks.
	(1) Government loans and amount of arrears which the Jagirdarhas to pay to government with details.
	Signature
	Date
	Address at which correspondenceis to be directed.

Statement showing the Income obtained from the sale of culturable or Abadi LandsName of Jagirdar ...................... Name of Jagir ........................Tehshil ..................................... District ...................................Date of Resumption ................ Date of filing the statement .........

Basic year	Name of the 20 years preceding the basic year	Income from the sale of culturable lands (inrupees)	Income from the sale of Abadi lands (in rupees)	Total (in rupees)
1	2	3	4	5
	1st year's total
2nd year's total
3rd year's total
4th year's total
5th year's total
6th year's total
7th year's total
8th year's total
9th year's total
10th year's total
11th year's total
12th year's total
13th year's total
14th year's total
15th year's total
16th year's total
17th year's total
18th year's total
19th year's total
20th year's total

Instructions and details for the preparation of Statement

1. Basic year means the agricultural year just preceding theyear in which the date of resumption falls. The names of theyear should be entered in column 1 and the 20 years justpreceding it be entered in column No. 2 and the income of theeach year be entered in columns 3, 4 and 5 respectively.

2. The Total of columns 3, 4 and 5 should be given hereunder.

3. The Jagirdar should certify the statement in the followingmanner. -

Certified that the entries of the statement are true to the bestof my knowledge and belief.

	Signature of the Jagirdar .........
Date ...................	Name of the Jagir ...................

Form No. 6(See rule 64)Name of Jagirdar ...................... Name of Jagir ........................Tehshil ..................................... District ...................................Date of Resumption ................ Date of filing the statement .........

Gross Income of the Jagir as per Column of Form5-A	Net Income of the Jagir as per Column 6 of Form5-B	Amount of Compensation claimed by the Jagirdaras per column 8 of Form 5-B	Scale of Rehabilitation grant claimed (Clause 2of Schedule 3)	Amount of Rehabilitation grant claimed accordingto Column 4	Amount of marginal adjustment claimed, if any(Clause 2(1) of Schedule 3).
1	2	3	4	5	6

Form No. 6 (Contd.)

Total amount of Rehabilitation grant claimed forthe whole jagir (Total of Columns 5 & 6)	Rehabilitation grant payable to Co-sharers	Payments out of Rehabilitation grant due tomaintenance holders	Balance ofrehabilitation grant payable to the Jagirdar (difference ofcolumn 7 and the total of columns 9 and 11)
Name and address with share	Amount with totals	Name and address	Amount with totals
7	8	9	10	11	12

Deductions, if any, under section 38-C	Net amount claimed. Difference of columns 12 and13	Instructions regarding the preparation of theStatement and remarks
13	14	15
		The statement should be verified by the Jagirdar asfollows:-Certified that the entries in the statement arecorrect to the best of my knowledge and belief.

	Signature of the Jagirdar .........
Date ...................	Name of the Jagir ...................

Form No. 6 (Contd.)(See Rule 43)Part (B) - Details of grants of land by the Jagirdar during the past 5 yearsName of Jagirdar ...................... Name of Jagir ........................Tehshil ..................................... District ...................................Date of Resumption ................ Date of filing the statement .........

S. No.	Date of the grant	Name of villages or particulars of land granted	Tehsil
1	2	3	4

Area	Rental income from land granted	Name and address of the grantee	Relationship with the Jagirdar, if any
5	6	7	8

Total area of Jagir	Total gross income of the Jagir	Instructions regarding the preparation of theStatement and remarks
9	10	11
		The statement should be verified by the Jagirdar asfollows:-Certified that the entries in this statement arecorrect to the best of my knowledge and belief.

	Signature of the Jagirdar .........
Date ...................	Name of the Jagir ...................

Form No. 6 (Contd.)(See Rule 43)Part (C) - Details of Leases of Unoccupied or Abadi Lands by the Jagirdar during the three years preceding the year 1957Name of Jagirdar ...................... Name of Jagir ........................Tehshil ..................................... District ...................................Date of Resumption ................ Date of filing the statement .........

S.No.	Date of Lease	Name of villages in which land leased issituated	Tehsil
1	2	3	4

Area	Period Lease	Amount for which lease granted	Name and address of persons to whom leased
5	6	7	8

Total gross annual income of the Jagir	Instructions regarding the preparation of theStatement and remarks
10	11
	1. The statement should be verified by the Jagirdar asfollows:-
	Certified that the entries in this statement are correct tothe best of my knowledge and belief.

	Signature of the Jagirdar .........
Date ...................	Name of the Jagir ...................

Form No. 7(See Rule 64)Form of application for additional Rehabilitation Grant(in lieu of Khudkasht Rents)(Vide clause 3 of Third Schedule of the Rajasthan Land Reforms and Resumption of Jagirs Act, 1952)

1.	Name of applicant	Name of Jagir	Tehsil	District	Date of resumption
	1	2	3	4	5
2.	Name of Jagir villages resumed or area of land, if no wholevillage or villages were held in jagir.
3.	Total rental income of Jagir villages or lands (Column 8 ofForm 5-A).
4.	Area held in Khudkasht with Khasra numbers or names offields, if not settled.
	(a) Irrigated................				........................................
	(b) Un-irrigated.............				........................................
	N.B. - Where the land is not settled rents should be given incash so fixed or cash equivalent of rents in kind at the rate ofone-sixth of gross produce or prevailing market rates.
	Rs.	As.	Ps.
5.	Annual Rehabilitation grant claimed at 12½% of therents as given in column 4.
	I solemnly affirm that the above mentioned statement iscorrect.

Date	Signature of applicant

[Form No. 8] [Inserted by Amending Notification No. F. 4(361) Revenue 1/54, dated 6-12-1954, published in Rajasthan Gazette Part IV-C, dated 25-12-54.](See Rule 37-A)Written statement of Jagirdar in connection with the verification of income from Jagir forests

Rs. As. Ps.Year ..... i.e. 1st year preceding the year of resumptionYear ..... i.e. 2nd year preceding the year of resumptionYear ..... i.e. 3rd year preceding the year of resumptionYear ..... i.e. 4th year preceding the year of resumptionYear ..... i.e. 5th year preceding the year of resumptionYear ..... i.e. 6th year preceding the year of resumption

Jagir ..............Date ................Signature of the Jagirdar ................Form No. 9[See Rule 37-C (1)]Notice for payment of dues and debts outstanding against Jagirdar

No. ................................................	Dated................................................
From .............................................	To......................................................
.......................................................	Jagirdar of.........................................

An amount of Rs. ............. inclusive of interest up to ....... is due from you to the Government of Rajasthan, as per details fiven in the enclosed statement. Since the Jagir of which you are a Jagirdar has been resumed or is going to be resumed, and the said outstanding is recoverable from you under sections 34 and 38C of the Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 from the amount of compensation and rehabilitation grant payable to you, you are hereby informed under Rule 37C (1) of the Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954, that you should pay up the said amount within a period of one month from the receipt of this notice. In case the amount of the outstanding is not admissible to you, you should please file your objections in my office either in person or through your authorised representative along with necessary proof in support thereof within the said period. In case no objections are received from you within the said period, it shall be presumed that the said outstanding is acceptable to you and the Jagir Commissioner will be moved to deduct from the amount of compensation and rehabilitation grant payable to you, the amount of this outstanding less any amount that may have been received in the meantime from you in part payment thereof, and any objection raised by you, the amount of this outstanding less any amount that may have been received in the meantime from you in part payment thereof, and any objection raised by you after the said period will not be considered valid. It is also stated for you information that in case the amount payable to you on account of compensation and rehabilitation grant, falls short of the amount of this outstanding you will still be liable to pay the remainder and that until the whole outstanding is fully and finally settled the interest due thereon shall continue to accrue.Signature .................Enclosed. - Statement as aboveDesignation .................[Form No. 10] [Inserted by Amending Notification No. F. 4(361) Revenue 1/54, dated 6-12-1954, published in Rajasthan Gazette Part IV-C, dated 25-12-54.][See Rule 37 C (3)]Certificate for recovery of dues and debts outstanding against Jagirdar

No. .........................

Dated ......................... 1954

This is to certify that Shri ............ S/o. Shri ................ caste...................resident of........................who is the Jagirdar of jagir Tehsil ... District .. owed to the Government of Rajasthan (.....................Department) on ................ a sum of Rs....................... inclusive of interest (on account of.). For the discharge of this outstanding the said Shri ...................... was served with a Notice dated ................ under Rule 37C (1), the Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954 but either on account of no objections having been filed by the said debtor during the period of the notice, or on account of the objections having been decided by the Government or on account of part payment by the debtor, a suns of Rs. ............. (in words .............) the details of which are given in the accompanying list, now remains outstanding in favour of this department on ........................ Since the Jagir of which Shri .............is a Jagirdar/has been resumed or is going to be resumed, and the said outstanding can be recovered out of the amount of compensation and rehabilitation grant payable to the said debtor under section 34 and 38C of the Rajasthan Land Reforms and Resumption of Jagirs Act, 1952, therefore, it is further certified that the said amount of Rs together with the amount of interest which will accrue thereon as detailed in the accompanying list should be recovered from the said debtor Jagirdar Shri................S/o...... ........ of Jagir.............. from the amount of compensation and rehabilitation grant payable to him. Until the whole of the outstanding has been fully and finally settled, the interest due thereon will continue to accrue, and in the case the amount payable to the said debtor on account of or out of the compensation and rehabilitation grant falls short of the outstanding, the said debtor shall continue to be liable for the payment of the remainder.Issued under my hand and seal dated...........................Signature .......................

Enclosed. - Statement as above

Designation ...................

[Form No. 11] [Inserted by Amending Notification No. F. 4(361) Revenue 1/54, dated 6-12-1954, published in Rajasthan Gazette Part IV-C, dated 25-12-54.][See Rule 37D.]Application for gant of Maintenance Allowance from Jagir IncomeDated the .......ToThe Collector,District .........

Jagir...............Tehsil................and District...............

Name of the village	Tehsil	Area	Annual Income	Total
Irrigated	Unirrigated	Khudkasht	Rent
1	2	3	4	5	6	7

Dated...................

Signature of the claimant of Jagir.

[Form No. 12] [Inserted by Amending Notification No. F. 4(361) Revenue 1/54, dated 6-12-1954, published in Rajasthan Gazette Part IV-C, dated 25-12-54.][See Rule 37 E]Application of Co-sharer for share of incomeToThe Collector,District .......

Jagir ................. Tehsil .................

Name ............. Tehsil ............... Area ............. Income ........

Dated ...................

Signature of the Co-sharer of Jagir.

[Form No. 12-A] [Forms 12-A, 12-13 and 12-C have been added by Amending Notification No. F. 1(d) 67 Revenue A/160, dated 4-3-1962, published in Rajasthan Gazette Part IV-C, dated 10-5-62.][See Rule 39 (2)]Office of the Jagir Commissioner. Rajasthan/Deputy Collector (Jagir) Certificate for the payment of annuity in perpetuity under clause (7) of the Second Schedules to the Rajasthan Land Reforms and Resumption of Jagirs Act, 1952.Name of the Jagir ................ Tehsil ...... District ............. Name of the Institution ...............Claim No. ...........................This is to certify that (Name of the Institution) ........... being a (Nature of the Institution whether Religious, Educational or Charitable ............. Institution) has been held under section 26 and clause (7) of the Second Schedule to the Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 to be entitled to an annuity in perpetuity of Rs. it i words Rs. ..... on account of the resumption of the above noted Jagir with effect from............... 19 . The annuity will be paid to the said institution by the Devasthan Commissioner/Director of Education, Rajasthan, debatable to his Budget grant commencing one year from the date of resumption of the Jagir.It is further certified that a total amount of Rs. ...................... has already been paid on this account by way of interim compensation and is to be deducted from the annuity payable as above.Issued this ............... day of the month of................ of the year.............. under my hand and seal of the court.Jagir Commissioner,Rajasthan/ Deputy Collector,[Form No. 12-B] [Forms 12-A, 12-13 and 12-C have been added by Amending Notification No. F. 1(d) 67 Revenue A/160, dated 4-3-1962, published in Rajasthan Gazette Part IV-C, dated 10-5-62.][See Rule 39 (2)](Order for Payment of Annuity)FromThe Director of Education,Rajasthan, BikanerOrThe Devasthan Commissioner,Rajasthan, Udaipur.ToThe Collector,OrThe Tehsildar,....................Sub: Payment of annuity to institutions in lieu of Jagir.Ref: ................ (Name of court) certificate No. .................. dated...................In pursuance of the certificate cited as reference above, sanction is hereby accorded to the disbursement of an annuity of Rs.................... to (Name of Institution)..............in two equal half yearly instalments commencing from................ 19.....till further orders.Sum of Rs............. has already been paid by the ............... as interim compensation, which may be deducted from the amount of annuity payable to the Institution.The payments shall be made ordinary in the months of January and July every year and a Statement showing the payments so made shall be sent to me by the end of February and August each year. Payments made otherwise than during these months may be intimated immediately.The expenditure is debatable to head ................................

......................	......................
	......................
	......................

[Form No. 12-C] [Forms 12-A, 12-13 and 12-C have been added by Amending Notification No. F. 1(d) 67 Revenue A/160, dated 4-3-1962, published in Rajasthan Gazette Part IV-C, dated 10-5-62.][See Rule 39 (2)]Bill of Annuity in perpetuity

Bill No.	Voucher No.
	Month of Drawal

Head of Account	.........................................
	.........................................
	.........................................

Received on behalf of .........................................(Name of Trust etc.)a sum of Rs. .......... (Rupees .................) being the amount of annuity for the period from to as sanctioned by the (Name of the authority) in his Order No. .................... dated....................Date ....................Signature ..............Mutwalli/ TrusteeCountersignatureCountersigned for Rs. .....................Signature ...................Collector/ TehsildarFor use in TreasuryPay Rs. .................Examined.

Treasury Accountant

Treasury Officer.

For TreasurerPaid Rs. ..................Treasurer.For BankPaid Rs. ..................Manager, Bank.For use in Accountant General's OfficeAdmitted Rs. .......................Objected to Rs. ......................Reasons for objection .....................

Area in acres

Local rate of rent in cash, if fixed

Prevalent share in crop, if villages not settledor cash rented

Actual or approximate rent in cash