Section 15 in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
15. Loan to Jagirdar for personal cultivation.
(1)A Jagirdar who is allowed any culturable unoccupied land within or outside the jagir shall be granted the following concessions for the improvement of such land:-(a)For the construction of each well a loan of Rs. 2.000/- where land allotted is unirrigated and is not likely to be irrigated by any tank within 2 years of the date of allotment.(b)For the purchase of bullocks [and camels] [Added by Notification No. 33078/F. 1(317) Revenue A/58, dated 5-1-59, published in Rajasthan Gazette Part IV-C, dated 22-1-1959.] a loan Rs. 500/-,(c)For the construction of a house-a loan upto Rs. 1,000/-,(d)All these loans shall be free of interest and repayable in ten annual instalments commencing after two years from the date of granting such loans:Provided that recommendations may be made to the Commissioner for Khudkasht Lands by the Collector for the grant of a sum of Rs. 4,000/- in special circumstance and the Commissioner for Khudkasht lands may sanction such loan.(2)A Jagirdar to whom land commanded by the Bhakra, the Chambal or the Jawai Projects is allotted shall be entitled to the following concessions:-(a)Loans according to sub-rule (1) with the exception of a loan for the construction of a well,(b)25 bighas of irrigated land (constituting one Murrabha) on such price as may be fixed for the area by the Commissioner for Khudkasht lands to be realised free of interest in ten Commissioner for Khudkasht lands to be reasised free of interest in ten annual instalments commencing two years after the date of allotment.(3)Where the Commissioner for Khudkasht lands is satisfied that a Jagirdar has a co-sharer who is living separately, he may direct that such co-sharer shall be granted the same concessions as a jagirdar under this rule.(4)The Commissioner for Khudkasht lands may recommend to Government that the concessions mentioned in sub-rules (1) and (2) may also be granted to such tenants as may surrender their holding for providing Khudkasht to any jagirdars under clause (i) of sub-section (1) of section 19.
