Section 47 in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
47. Existing rules superseded.
- The Rajasthan land Reforms and Jagirs Resumption Rules, 1952 are hereby superseded:Provided that any action taken under the said rules, so far as consistent with these rules, shall be regarded as taken under these rules.Form 1[See rule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)
