Section 43 in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
43. [ Application for rehabilitation grant under section 38-B. [Substituted by Notification No. F. 4(361) Revenue 1/54, dated 6-12-1954, published in Rajasthan Gazette Part IV-C, dated 25-12-54.]
- Application for payment of rehabilitation grant shall be in Form No. 6, Part A and shall be accompanied by Form No. 6, Parts B and C, duly filled up and signed and verified by the Jagirdar, for the purpose of showing the grants of land by the Jagirdar, and leases given by him. The application for payment of additional rehabilitation grant under clause (3) of III Schedule to the Act shall be in Form No. 7.] [Inserted by Notification No. F. 8(27) Rev/Gr. 7/76, dated 10-2-78, published in Rajasthan Gazette, Part IV-C(I), dated 30-3-78, page 870.]
