Section 16(4) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
(4)The Commissioner for Khudkasht lands may with the concurrence of the Commissioner of the Division allot any unoccupied land other than land mentioned in clause (vi) of sub-section (1) of section 19 to a jagirdar in exchange of lands under his personal cultivation.Chapter-IV Jaipur Commissioner and Additional Jagir Commissioner
