Section 38B in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
38B. Application for payment of rehabilitation grant.
(1)Every jagirdar whose jagir land has been resumed under section 21 shall, within two months of the date of the notification under that section, apply in writing in the prescribed form to the Jagir Commissioner for determination and payment of rehabilitation grant.(2)On receipt of an application under sub-section (1), the Jagir Commissioner shall, after making such inquiry as he deems fit, by order in writing, determine the rehabilitation grant payable under this Chapter.
