Section 22 in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
22. [ Submission of list of personal properties by Jagirdar. [Substituted by Notification No. 23397/F. 4(361) Revenue A/54, dated 2-8-1956, published in Rajasthan Gazette Part IV-C, dated 16-8-56.]
(1)The Jagirdar shall submit to the officers taking over such charge a list of the properties which he claims as his private and personal properties under sub-section (1) of section 23 of the Act.(2)Copies of such list shall be annexed with the reports submitted under rule 21 of sub-rule (3).(3)If the officer taking over such charge is o f the opinion that any item of property included in the list submitted under sub-rule (1) is not the property which the jagirdar is entitled to hold under sub-section (1) of section 23 of the Act, he shall record reasons for such opinion and refer to the matter to the Jagir Commissioner under sub-section (2) of section 23 of the Act. While making the report under rule 21, sub-rule (3), a copy of such reference shall be forwarded to the Government as well as to the Collector of the District in which the property in dispute is situated:Provided that where the officer deputed to take over charge of a jagir is below the rank of Tehsildar he shall submit his opinion to the Tehsildar concerned who shall refer the same with his opinion to the Jagir Commissioner.(4)A copy of such list shall also be affixed on the notice board of the Tehsil concerned, and the Municipal Board or Village Panchayat concerned shall be informed that they may see the list in the Tehsil and submit their objections, if any, to the inclusion of any property or part of it in the list to the Tehsildar within a specified time.(5)The Tehsildar may extend the time specified by him under sub-rule (4) if he is satisfied that there are sufficient grounds for doing so and shall submit the objections received from the Municipal Board or the Panchayat with his opinion to the Jagir Commissioner through the Collector.]
