rajasthan jagir lands resumption (validating) act, 1957

[Received the assent of the President on 29th November, 1957.] An Act to validate certain notification issued by Government in relation to the resumption of jagir lands of different classes and the resumption of those jagir lands. Whereas by means of several notifications issued from time to time by the State Government in exercise of the power conferred on it by section 21 of the Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 (Rajasthan Act VI of 1952), different dates were appointed for the resumption of different classes of jagir lands, settled or mostly settled; And Whereas certain jagir lands of those classes could not be taken possession of in pursuance of the said notifications because they had not been settled within the meaning of clause (n) of section 2 of the Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 (Rajasthan Act VI of 1952); And Whereas other jagir lands of those classes, though not settled as aforesaid, were actually resumed and taken possession of in pursuance of the said notifications under the said Act; And Whereas it is expedient to validate the said notifications and the resumption of the jagir lands effected thereby; Be it enacted by the Rajasthan State Legislature in the Eighth Year of the Republic of India as follows:-

Act number

Act 36 of 1957

Year

1957

Enacted on

29-11-1957

In force from

4 December 1957

Jurisdiction

Rajasthan State Act

Subjects

Land And Property

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Official source: India Code