Section 19 in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
19. Bar to exercise of certain functions by Additional Jagir Commissioner.
- Notwithstanding anything contained in rule 18, no Additional Jagir Commissioner shall exercise any functions of the Jagir Commissioner under section 23 or section 32 of the Act where the annual income of a Jagirdar from his jagir as calculated under sections 6 and 7 or as stated in a claim preferred under section 31 of the Act exceeds twenty thousand rupees.
