Section 37D(1) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
(1)For the purpose of determining the persons entitled to receive the maintenance allowance and the amount to be paid to them under section 27, the Jagir Commissioner shall, (after the resumption of a Jagir), by notification in the Rajasthan Gazette and in one or more important newspapers circulating in Rajasthan, call upon persons who under any existing Jagir law are entitled to receive such maintenance allowance and who are desirous of receiving it out of the compensation to be paid to the Jagirdar to apply to the Collector of the District in which the head-quarters of the Jagir are situated. A period shall be specified in the said notification for the submission of the application. The application shall be submitted in duplicate in Form No. 11. If no such application is submitted within the period mentioned in the notification, it shall be presumed that the person entitled to receive a maintenance allowance is not desirous of getting his maintenance allowance under the Act.
