Section 7(4) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
(4)The statement furnished by a jagirdar under sub-section (1) may be used against him for the purpose of determining the compensation payable to the jagirdar if the jagir are resumed under this Act or under any other law [for the time being in force] [Inserted by Rajasthan 13 of 1954.].
