Section 15(1) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
(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.
