Section 27 in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
27. Amount for maintenance.
- [(1)] [Re-numbered and inserted by Rajasthan 13 of 1954.] Any person who under any existing jagir law, is entitled to receive a maintenance allowance out of the income of any jagir, shall be entitled to receive, out of the compensation [and rehabilitation grant] [Inserted by Rajasthan 13 of 1954.] payable to the jagirdar, such amount for maintenance annually as the Jagir Commissioner may fix after taking into consideration-(i)the amount of maintenance allowance which that person used to receive from the jagirdar before the date of resumption, [or was entitled to receive] [Inserted by Rajasthan 2 of 1960.].(ii)the net income of the jagirdar from the jagir at the time of fixing the said maintenance allowance:(iii)the net amount of compensation [and rehabilitation grant] [Inserted by Rajasthan 13 of 1954.] payable to the Jagirdar; and(iv)such other matters as may be prescribed.(2)[ Notwithstanding anything contained in sub-section (1), the Government may, in the case of a widow who is entitled to such maintenance allowance continue to pay to her out of the Consolidated Fund of the State the whole or any part of the maintenance allowance during her life-time even after the full compensation and rehabilitation grant payable under this Act have been paid to the jagirdar.] [Inserted by Rajasthan 13 of 1954.]
