Section 42 in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
42. [ [Substituted by Notification No. 9663/F. 4(361) Revenue A/56, dated 30-9-1956, published in Rajasthan Gazette Part IV-C, dated 25-10-56.]
The Jagir Commissioner may on receipt of a claim under section 31 of the Act and after such enquiry as he deems fit, order payment of interim compensation and rehabilitation grant under section 36 of the Act provided that he shall submit with his opinion for sanction of the Government every proposal for such payment exceeding Rs. 20,000/-.] [Renumbered and inserted by Notification No. F. 1(d) 67 Revenue A/160, dated 4-3-1962, published in Rajasthan Gazette Part IV-C, dated 10-5-62.]
