Section 4 in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
4. All lands liable to pay land revenue.
- Notwithstanding anything contained in any existing Jagir Law or any other law, all jagir-lands shall, as from the commencement of this Act, be liable to payment of land revenue to the Government; and as from such commencement, [the liability of-(a)all Jagirdars to pay tribute to the Government, under any existing Jagir Law shall cease, and(b)any grantee of jagir land from a jagirdar to pay any sum to the jagirdar in respect of such grant shall likewise cease:Provided that nothing contained in this section shall apply to any jagir land-(a)[which was originally granted or was or is deemed to have been granted, and the income of which is being utilised, for the maintenance of any educational or charitable institution] or any place of religious worship or for the performance of any religious service, or(b)the rental income of which as determined under section 6 or section 7 is less than five hundred rupees].
