Section 38E(1) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
(1)To every jagirdar to whom a rehabilitation grant is payable under section 38-A and whose gross income from jagir lands calculated in accordance with the provisions of the Second Schedule does not exceed five thousand rupees there shall be paid in additional rehabilitation grant at the scales specified in the Fourth Schedule:Provided that such additional rehabilitation grant shall not be payable to any institution mentioned in clause (7) of the Second Schedule.
