Section 16 in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
16. Application for exchange of land under section 19-A.
- 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
