Section 41(2) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
(2)Nothing in sub-rule (1) shall be considered as debarring the authority concerned from refusing the amount of interim compensation, where it appears to such authority that after providing for deductions under section 34, no amount might be payable to the Jagirdar on account of compensation and rehabilitation grant.] [Inserted by Notification No. F. 1(d) 4/ Revenue A/66, dated 18-9-1969, vide GSR 75, published in Rajasthan Gazette Part IV-C(I), dated 2-4-1971.][xxx] [Deleted by Notification No. F. 4(361) Revenue A/54, dated 1-9-1955, published in Rajasthan Gazette Part IV-C, dated 1-10-1955]
