Section 31(1) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
(1)Every jagirdar whose jagir land has been resumed under section 21 shall, within two months from the date of [the notification issued under that section] [Inserted by Rajasthan 13 of 1954.], file in the prescribed from, a statement of claim for compensation before the jagir Commissioner;[Provided that Jagir Commissioner may entertain a statement submitted after the period prescribed in this section if he is satisfied that jagirdar was Prevented by sufficient cause from submitting the statement within the prescribed time.] [Substituted by Rajasthan 13 of 1954.]
