Section 26A in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
26A. [ Certain transfers not to be recognised for the assessment of compensation. [Inserted by Rajasthan 13 of 1954.]
- Where a jagirdar has on or after the first day of January, 1949-(a)transferred any jagir land by sale or gift or by making a grant, or(b)granted a lease of his jagir land or any part thereof or any non-agricultural purpose for a period of three years or more, or(c)granted a lease or entered into a contract relating to any forest in his jagir land;and the Jagir Commissioner is satisfied that such transfer, grant, lease or contract was not made, granted or entered into in the normal course of management but in anticipation of *[x x x] the resumption of jagir lands, the Jagir Commissioner may direct, that such transfer, grant, lease or contract shall not be recognised for the purpose of assessment of compensation or rehabilitation grant payable to the Jagirdar under the provisions of this Act.]
