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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Rajasthan - Subsection

Section 40(3) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

(3)Out of each instalment so paid, the Jagirdar, shall pay such persons entitled to receive a maintenance allowance out of the Jagir income as may from time to time be specified such sums as may likewise be fixed on a temporary basis.