Section 3 in The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956
3. Compensation to be by Cash or Bonds.
- Subject to the other provisions of these and the Rajasthan Land and Reforms and Resumption of Jagirs Rules, 1954, the compensation and rehabilitation grant including the additional rehabilitation grant finally determined as payable to a Jagirdar or a co-sharer under the Act, will be paid in cash or in negotiable bonds or partly in cash or partly in bonds, as the Jagir Commissioner, [XXX] [Omitted by Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66] or the Collector of the District, as the case may be, may in each case decide on the application of the Jagirdar concerned. [The Bonds for compensation and rehabilitation grant including the additional rehabilitation grant payable under clause (3) of the Third Schedule] [Substituted by Notification No. F.1 d(73) Revenue/A/61, dated 24-9-62, Published in Rajasthan part IV-C, Supplement, Gazette date 01-11-62] to the Act shall be called the "Rajasthan Jagir Resumption Compensation and Rehabilitation Bonds" and the Bonds for the additional rehabilitation grant payable under section 38E of the Act shall be called the "Rajasthan [Jagir Resumption Additional Rehabilitation Bonds"] [Substituted by Notification No. F.1 d(73) Revenue/A/61, dated 24-9-62, Published in Rajasthan part IV-C, Supplement, Gazette date 01-11-62].
