Section 8(i) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
(i)where no tribute was payable by the jagirdar before the commencement of this Act or where the whole of the tribute has been paid before such commencement, the jagir lands shall be deemed to be exempt from the payment of land revenue for the agricultural year 1951-52; [X X X] [Omitted by Rajasthan 13 of 1954.]
