rajasthan sub-grants resumption validation act, 1959

An Act to validate the resumption of sub-grants in certain cases and to provide for the award and payment of compensation and rehabilitation grant to the holders thereof. Whereas, according to the provisions of the Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 (Rajasthan Act 6 of 1952), sub - grantees holding lands in chakrana muafi from jagirdars whose jagir lands are resumed under the said Act are entitled to be treated as separate jagirdars and to receive compensation and rehabilitation grant accordingly; And whereas, in a number of cases, lands being the subject of such chakrana muafi sub - grants have been resumed along with the jagir lands of jagirdars from or under whom such sub - grants were being held; And whereas the compensation, accompanied with or without rehabilitation grant, payable under the said Act in respect of such chakrana muafi sub-grants has been awarded to and is being paid to the grantor jagirdars to the exclusion total or partial, of the holders of such sub-grants; And whereas such resumption, award of compensation and payment thereof are not in accordance with law and affect pre-judicially the interests of the said holders of chakrana muafi sub-grants; And whereas it is expedient to validate the resumption of such chakrana muafi sub-grants and to make provision for the award and payment, according to law, of compensation, accompanied with or without rehabilitation grant, to the said sub-grantees partly out of the amount awarded to the jagirdars from or under whom they held their chakrana muafi sub-grants as compensation, whether with or without rehabilitation grant and partly by the State Government. Be it enacted by the Rajasthan State Legislature in the Tenth Year of the Republic of India as follows:-

Act number

Act 41 of 1959

Year

1959

Enacted on

09-10-1959

In force from

1 January 1959

Jurisdiction

Rajasthan State Act

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Official source: India Code