Section 18(1) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
(1)Subject to the provisions of sub-section (2), the maximum area of land allotted as khudkasht under this Chapter together with any land held as khudkasht before the Commencement of this Act shall not exceed-(a)where the area of the jagir land does not exceed 60 acres, one half of that area;(b)where the area of the jagir land exceeds 60 acres but does not exceed 200 acres, 25% of the area in excess of 60 acres in addition to the area permissible under clause (a);(c)where the area of the jagir land exceeds 200 acres but does not exceed 500 acres, 15% of the area in excess of 200 acres in addition to the area permissible under clauses (a) and (b);(d)where the area of the jagir land exceeds 500 acres but does not exceed 1000 acres, 10% of the area in excess of 500 acres in addition to the area permissible under clauses (a), (b) and (c);(e)where the area of the jagir land exceeds 1000 acres, 5% of the areas in excess of 1,000 acres in addition to the area permissible under clauses (a), (b), (c) and (d) so however that the maximum area so allotted shall not exceed 500 acres.Explanation. - (1) In this section, an acre of land means an acre of unirrigated land.Explanation. - (2) For the purpose of calculating the area of land under this section, one acre of irrigated land shall be deemed to be equal to three acres of unirrigated land.
