Section 37E in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
37E. Inquiry in respect of co-shares.
- For the purpose of determining the amount, if any, payable to co-shares under section 29 of the Act, the same procedure shall be followed as is prescribed by rule 37-D for determining the persons entitled to receive maintenance allowance under section 27 and the amount payable to them, and the provisions of rule 37D shall be followed with such modifications as may be necessary, and with the further modification that the application by the co-shares shall be in Form No. 12.] [Added by Notification No. 18170/F. 1(233) Revenue A/58, dated 14-2-1959, published in Rajasthan Gazette Part IV-C, dated 16-4-1959.]
