Section 10 in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
10. Khatedari rights in Khudkasht land.
- As from the date of resumption of any jagir land, any khudkasht land of a jagirdar [x x x] [Omitted by Rajasthan 13 of 1954.] shall be deemed to be held by the jagirdar [x x x] [Omitted by Rajasthan 13 of 1954.] as a khatedar tenant and shall be assessed at the village rate.Explanation. - In this Section, the expression 'village rate' means the rate fixed for a particular class of soil in the current settlement and in an area which is not brought under settlement, the rate as fixed by the Collector after taking into consideration the prevailing rates for similar class of soil, in the adjoining village or villages.[11 & 12. [Omitted by Rajasthan 11 & 12 of 1954.]* * *]Chapter-IV Khudkasht
