Section 14(2) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
(2)Where the Commissioner for Khudkasht lands is satisfied on enquiry that:-(a)the jagirdar has got land under his personal cultivation which is sufficient for his ordinary subsistence and that more land is required only to obtain the maximum area laid down in section 18 of the Act, or(b)there is sufficient land in the locality as mentioned in any category other than category 6 of sub-section (1) of section 19 for allotment of Khudkasht to the Collector for necessary action.
