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State of Rajasthan - Act

The Rajasthan Cash Jagirs Abolition Act, 1958

RAJASTHAN
India

The Rajasthan Cash Jagirs Abolition Act, 1958

Act 29 of 1958

  • Published on 10 August 1961
  • Commenced on 10 August 1961
  • [This is the version of this document from 10 August 1961.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Rajasthan Cash Jagirs Abolition Act, 1958Act No. 29 of 1958[Published in Rajasthan Gazette, Part IV-A, Extraordinary, dated July 21, 1958.][Received the assent of the President on the 13th day of July, 1958.]An Act to provide for the abolition of certain classes of cash jaguars in the State of Rajasthan.Be it enacted by the Rajasthan State Legislature in the Ninth Year of the Republic of India as follows :-

1. Short title and extent.

(1)This Act may be called the Rajasthan Cash Jagirs Abolition Act, 1958.
(2)It extends to the whole of the State of Rajasthan.

2. Definitions.

- In this Act, unless the subject or context otherwise requires,-
(a)"Cash jagir to which this Act applies" means any grant of money by way of jagir or otherwise, made or recognised to have been made by the Government in any part of the State or by the Ruler of a covenanting State without any consideration or in lieu of jagir resumed or abolished otherwise than under the Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 (Rajasthan Act VI of 1952) or under the Ajmer Abolition of Intermediaries and Land Reforms Act, 1955 (Ajmer Act III of 1955) or under the Madhya Bharat Zamindari Abolition Act, Samvat 2008 (Madhya Bharat Act, 13 of, 1951) or under the Madhya Bharat Abolition of Jagirs Act, Samvat 2008 (Madhya Bharat Act 28 of 1951) or under the Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953 (Bombay Act XXXIX of 1954), and includes such grants made and enjoyed under any of the denominations or appellations specified in the First Schedule; and
(b)"State" or "State of Rajasthan" means the new State of Rajasthan as formed by Section 10 of the States Re-organisation Act, 1956 (Central Act 37 of 1956).

3. Abolition of cash jagirs.

(1)Notwithstanding anything to the contrary contained in any law, sanad, order, custom or usage in force in any part of the State, all payments of money on account of cash jagirs to which this Act applies, that were being made or enforced at the commencement of this Act, shall be discontinued on and from the 1st day of April, 1958 and all such cash jagirs shall stand abolished as from that day.
(2)Notwithstanding such discontinuance and abolition the State Government shall continue to make payments by way of compensation in accordance with the scale laid down in the Second Schedule, and the provisions of the Rajasthan Pensions Act, 1958, shall apply to such payments.

4. Release from liability for service.

- Where any cash jagir to which this Act applies is or has been subject to the rendering of any service, the liability of the holder for rendering such service shall cease and determine as from the 1st day of April, 1958.

5. Power to make rules.

- The State Government may, from time to time, make rules for carrying out the purposes of this Act.

6. Savings.

- Nothing in this Act or in the rules made there under shall affect-
(1)grants of money made or recognised to have been made by the Government in any part of the State or by the Ruler of a covenanting State for charitable or religious purposes or partly for charitable and partly for religious purposes, or
(2)such other grants of money as the State Government may, from time to time, by notification in the official Gazette, declare to be exempt from the provisions of this Act,and the provisions of the Rajasthan Pensions Act, 1958, shall apply to such exempted grants of money.

7. Power to remove difficulties.

- If any difficulty arises in giving effect to the provisions of this Act or the rules made there under, the State Government may, as occasion may require, make such orders or give such directions as may appear to it to be necessary for the purposes of removing the difficulty.First Schedule[See Section 2 (a)]Denominations of Grants of Money

1. Jagir Naqdi.

2. Aloofa.

3. Khangi.

4. Khan-paan.

5. Rozeena.

6. Tankha.

7. Khidmat.

8. Chakrana.

9. Rusum to chowdhris and kanungo.

10. Any other class of grant of money.

Second Schedule[See sub-section (2) of Section 3]Scale of Compensatory PaymentA person in respect of a cash jagir to which this Act applies will be paid monthly by way of compensation a sum of money equal to the monthly rate of the cash jagir being paid to him, whether monthly or otherwise, immediately before the 1st day of April, 1958 hereinafter referred to as the said day,-
(a)if such monthly rate does not exceed fifty rupees, for a period of fifteen years as from the said day;
(b)if such monthly rate exceeds fifty rupees but does not exceed two hundred and fifty rupees, for a period of twelve years as from the said day; and
(c)if such monthly rate exceeds two hundred and fifty rupees for a period of ten years as from the said day.
NotificationsSection 6(2)

1. [Notification No. 9156/F.2 (35) Revenue/A/60, dated July 17, 1961 - Rajasthan Gazette, Part 1-B, dated 10.8.1961, page 172]

In exercise of the powers conferred by sub-section (2) of Section 6 of the Rajasthan Cash Jagirs Abolition Act, 1958 (Act No. 29 of 1958), the State Government hereby declares that the grant of money enjoyed under the denomination of 'Khangi' made or recognised to have been made by the Government in any part of the State or by the Rule of the Covenanting State to the widows in the Jagirdars' families for their life time, on the resumption or abolition of Jagir Lands, shall be exempted from the provisions of the Rajasthan Cash Jagirs Abolition Act, 1958.

2. [Notification No. F. 1 (31) Revenue/D/Jagir/71 Part 11, Dated May 22, 1976 - Rajasthan Gazette, Part IV-C(II), dated 3.6.1976, page 84.]

S.O. 95. - In exercise of the powers conferred by sub-section (2) of the Section 6 read with Section 7 of the Rajasthan Cash Jagirs Abolition Act, 1958 (Act 29 of 1958), the State Government hereby declares the maintenance allowance payable to Rani Chand Kanwar W/o Late Maharaja Prithvi Singh of Bikaner to be exempted from the provision of the said Act with effect from the 1st day of April, 1970.

3. [Notification No. F. 1 (31) Revenue/D/Jagir/71 Part II, Dated May 22, 1976 - Rajasthan Gazette, Part IV-C(II), dated 3.6.1976, page 84-Published in Rajasthan Gazette, Part IV-C dated 3-6-1976, Page 85.]

S.O. 97. - In exercise of the powers conferred by sub-section (2) of the Section 6 read with Section 7 of the Rajasthan Cash Jagirs Abolition Act, 1958 (Act 29 of 1958), the State Government hereby declares the maintenance allowance payable to Rani Inder Kumari widow of Late Maharaja Chandra Singh of Bikaner to be exempt from the provisions of the said Act with effect from the 1st day of April, 1970.

4. [Notification No. F. I (31) Revenue/D/Jagir/71 Part 11, Dated May 22, 1976 - Rajasthan Gazette, Part IV-C(II), dated 3.6.1976, page 85.]

S.O. 96. - In exercise of the powers conferred by sub-section(2) of the Section 6 read with Section 7 of the Rajasthan Cash Jagirs Abolition Act, 1958 (Act 29 of 1958), the State Government declares the maintenance allowance payable to Smt. Laxman Kumari D/o Late Maharaja Jagmal Singh resident of Bikaner to be exempted from the provisions of the said Act with effect from the 1st day of April, 1970.

5. [Notification No.,Q0 8(4) lk0izk0@l0@90], dated 30.8.1997 - Rajasthan Gazette, Ordinary, Part IV-C(II), dated 4.9.1997, page 29.] = 1998 RSCS/Part II/Page 5I0/H. 470

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1.

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2.

- fuEufyf[kr vkns'kksa dks fnukad 31-12-97 ls fo[kaf.Mr dj bu vkns'kksa }kjk iznRr NwV dks izR;kg~r (Withdraw) djrh gS %&
(i)jkT;kns'k la[;k ,Q 10(I)(II) th0,0@lh0@58 Hkkx 2 fnukad 25-11-1968 o mldk Li"Vhdj.k fnukad 8-7-1969 tks jkt&i= ds Hkkx 21 fnukad 21-8-69 esa izdkf'krA
(ii)jkT;kns'k la[;k ,Q0 10/(I)(II) th0,0@lh0@58 Hkkx 2 fnukad 25-12-1969] jkt&i= Hkkx 1 ([k) fnukad 12-12-1970 esa izdkf'krA
(iii)jkT;kns'k la[;k ,Q0 10/(I)(II) th0,0@lh0@58 Hkkx 3 fnukad 12-8-1981] jktLFkku jkt&i= la[;k 25 fnukad 17-9-1981 esa izdkf'krA
(iv)jkT;ksn'k la[;k ,Q0 10/(I)(II) th0,0@lh0@58&III fnukad 2-7-1985] jkti= Hkkx 16 fnukad 18-7-85 esa izdkf'krA
(v)jkT;kns'k la[;k ,Q0 10/(I)(II) th0,0@lh0@58&III fnukad 18-3-1986] tks jkt&i= vad 2 fnukad 10-4-86 esa izdkf'krA
;g vf/klwpuk foRr foHkkx dh lgefr tks muds vkbZ0Mh0 la[;k 1577 ,Q0Mh0 (vkj) 97 fnukad 11-6-97 ls izkIr dj tkjh dh tkrh gSANote. - The said notification also published in Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 24.9.1997, page 305, vide S.O. 211.