THE RAJASTHAN JAGIR LANDS RESUMPTION (VALIDATING) ACT, 1957
(Act No. 36 of 1957) [Published in Rajasthan Gazette, Extraordinary, Part IV-A, dated the 4th December, 1957]
CONTENTS
1. Short title.
2. Validation of resumption of certain Jagir lands.
3. Amendment of section 2 of Rajasthan Act VI of 1952.
4. Repeal.
THE RAJASTHAN JAGIR LANDS RESUMPTION (Validation) ACT, 1957
(Act No. 36 of 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 I952); -
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:—
1. Short title.- This Act may be called the Rajasthan Jagir Lands Resumption (Validating) Act, 1957.
2. Validation of resumption of certain jagir lands. - Not-withstanding anything contained in any law, rule or order or in any judgment or decree of any court, where, in
1
RAJ. JAGIR LANDS RESUMPTION (VALID) ACT, 1957
exercise of the power conferred by section 21 of the Rajasthan Land Reforms and Resump-tion of Jagirs Act, 1952 (Rajasthan Act VI of 1952),the State Govern-ment shall have appointed by notification a date for the resumption of any class of jagir lands, settled or mostly settled, any jagir lands affected by such notification shall be deemed to have been duly resumed on the date so appointed if on that date the rent-rates determined during settlement operations had been made applicable, prospectively or retrospectively, to not less than three-fourths of such jagir lands.
3. Amendment of section 2 of Rajasthan Act VI of 1952.- For clause (n) of section 2 of the Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 (Rajasthan Act VI of 1952), the following shall be substituted, namely :—
"(n)"settled", when used with reference to a village or any other area, means the village or other area to which the rent-rates deter-mined during settlement operations have been made applicable, whether prospectively or retropectively, and the whole of such village or other area shall be deemed, for the purposes of this Act, and the rules and orders made thereunder, to be so settled if such rates have been made so applicable to not less than three-fourth of such village or other area."
4. Repeal.- The Rajasthan Jagir Lands Resumption (Validating) Ordinance, 1957 (Rajasthan Ordinance 9 of 1957) is hereby repealed.
THE RAJASTHAN JAGIRDARS COMPENSATION AND REHABILITATION GRANTS
(FINAL ORDERS VALIDATION) ACT, 1959
(Act No. 24 of 1959) [Published in the Rajasthan Gazette, Extraordinary, Part IV-A. dated May 26, 1959]
CONTENTS
1. Short title and commencement.
2. ,Validation of certain final orders made under section 32 (2) Rajasthan Act 6 of
1952.
2
JAGIRDARS COMPENSATION & …… (FINAL ORDERS ….) ACT, 1959
THE RAJASTHAN JAGIRDARS COMPENSATION AND REHABILITATION GRANTS
(FINAL ORDERS VALIDATION) ACT, 1959.
(Act No. 24 of 1959) (Received the assent of the Governor on the 17th day of May. 1959] An Act to validate orders passed and proceedings taken for the purpose by Collectors and Commissioners in excess of the power delegated to them under section 42A of the Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 in certain cases for determination of the amount of compensation arid rehabilitation grant payable to Jagirdars under the said Act in respect of their resumed jagir lands. Be it enacted by the Rajasthan State Legislature in the Tenth Year of the Republic of.India as follows:-
1. Short title and commencement.- (1) This Act may be called the Rajasthan Jagirdars Compensation and Rehabilitation Grants (Final Orders Validation) Act, 1959.
(2) it shall come into force at once.
2. Validation of certain final orders made under section 32 (2), Rajasthan Act 6 of 1952.- Notwithstanding anything contained in notification No. 3617/JC/56, dated the 8th May, 1956, issued by the Jagir Commissioner of the State of Rajasthan, in pursuance of the power conferred on him by sub-section (2) of section 42A of the Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 (Rajas-than Act 6 of 1952), hereinafter referred to as the said Act, and notwithstanding any want or defect of jurisdiction, all final orders made under sub-section (2) of section 32 and under sub-section (2) of section 388 of the said Act from the date of the said notification till the date of the commencement of this Act in respect of jagir lands resumed under the said Act,—
(a) by Collectors in cases where the gross annual income from such jagir lands did not exceed five thousand rupees, and
(b) by Commissioners of divisions, in cases where the gross annual income from such jagir lands exceeded five thousand rupees by did not exceed ten thousand rupees,-
shall be deemed to have been lawfully and validly made by them as if under proper authority and no such final order shall be liable to be called in question in any tribunal or court merely on the ground that the Collector or the Commissioner, as the case may be, had no authority or power to make such final order or to take any proceedings in furtherance of the making thereof.
3