Section 37 in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
37. [ Question of title. [Substituted by Rajasthan 17 of 1955.]
- [(1)] If in the course of a proceeding under this Act any question relating to title, right or interest in any jagir land, other than [a question as to any Khudkasht land or the correctness or otherwise of any entry relating thereto in settlement records or as to any boundary, map,field- book, record of rights or annual register or as to any Wazib-ul-arz or Dasturgahwai or any other settlement paper lawfully prepared or as to the correctness or otherwise of any entry made therein or a question referred to in section 3 of the Rajasthan Jagir Decisions and Proceedings (Validation) Act, 1955, arises and the question so arising has not already been determined by a competent authority, the Jagir Commissioner shall proceed to make an inquiry into the merits of the question so arising and pass such orders thereon as he deems fit.] [Inserted by Rajasthan 20 of 1959.](2)Every question referred to in section 3 of the Rajasthan Jagir Decisions and Proceedings (Validation) Act, 1955 shall be inquired into and decided by a Revenue officer or court declared by the provisions of the said Act competent to do so.(3)Every other question excluded by sub-section (1) from the jurisdiction of the Jagir Commissioner shall be inquired into and decided by a revenue officer or court competent to do so under the provisions of the Rajasthan Land Revenue Act, 1956 or the Rules made thereunder.(4)If any such question as is referred to in sub-sections (2) and (3) arises in the course of a proceeding under this Act, the Jagir Commissioner shall refer it for inquiry and decision of the court competent to do so and shall be bound by, and act according to such decision.]
