Section 29 in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
29. Amount payable to a co-sharer .
- Any co-sharer of a jagirdar who under any existing Jagir Law, is entitled to receive any share out of the income of any jagir land shall be paid such amount every year from the annual installment of compensation [and rehabilitation grant] [Inserted by Rajasthan 13 of 1954.] payable under this Act as bears to the total compensation [and rehabilitation grant] [Inserted by Rajasthan 13 of 1954.] the same proportion which his share of the income of the jagir land bears to the total income of the jagir land.
