Section 47(1) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
(1)Whereas all jagir lands are liable for payment of land revenue under section 4 of the Rajasthan Land Reforms and Resumption of jagirs Act, 1952 (as amended) and whereas the under-mentioned village or lands in your jagir.....................have not been assessed to rent in cash, it is necessary to determine income from the rent of all the said villages or lands.You are hereby required under section 7 of the said Act to submit within 60 days of the receipt of this notice a statement in Form 2 attached herewith of the income from the rents in respect of all the above mentioned villages or lands.
