Section 31(2) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
(2)Every such statement of claim shall contain the following particulars, namely:-(i)description of the jagir and the name of the jagirdar:(ii)the number and names of villages comprised in his jagir lands or in which they are situated together with the particulars of area and the income therefrom on account of rent;(iii)[ the amount of gross income from his jagir lands calculated in accordance with and the details of such income from various sources specified in the second Schedule] [Inserted by Rajasthan 13 of 1954.];(iv)the amounts which are required to be deducted fro the said gross income in accordance with the second Schedule for the computation of net income of the jagirdar;(v)the amount of dues and debts recoverable from the jagirdar under clause (e) of sub-section (1) of section 22;(vi)the names of persons, if any entitled to a maintenance allowance together with the amount of maintenance allowance payable to each such person;(vii)the names of co-sharers, if any, in the jagir land, together with the particulars of the share of each such co- sharer;(viii)the names of the Zamindars, if any, in the jagir land, together with the amount of land revenue which each of them pays to the jagirdar; and(ix)such other particulars as may be prescribed.
