The rajasthan cash jagirs abolition act, 1958

THE RAJASTHAN CASH JAGIRS ABOLITION ACT, 1958 
(Act No. 29 of 1958) 
(Received the assent of the President on the 13th day of Julay, 1958.) 
An Act to provide for the abolition of certain classed of cash jagirs in the state 
of Rajsthan.  
Be it enacted by the  Rajasthan State Legislature in the Ninth Year of 
the Republic of India as follows:- 
1. Short title and extent. - (1) This Act may be called the Rajasthan 
Cash Jagirs Abolition Act, 1958. 
 
(2) It extends to the whole of the State of Rajasthan. 
 
2. Definitions.- In this Act, unless the subject or context otherwise 
requires- 
 
(a) “Cash jagir to which this Act applies" means any grant of money by 
way of jagir or otherwise, made or recognised to have been made by 
the Government in any part of the State or by the Ruler of a 
covenanting State without any consideration or in lieu of jagir 
resumed or abolished otherwise than under the Rajasthan Land 
Reforms and Resumption of Jagirs Act, 1952 (Rajasthan Act VI of 
1952) or under the Ajmer Abolition of Intermediaries and Land 
Reforms Act, 1955 (Ajmer Act III of 1955) or under the Madhya 
Bharat Zamindari Abolition Act, Samvat 2008 (Madhya Bharat Act 13 
of 1951) or under the Madhya Bharat Abolition of Jagirs Act, Samvat 
2008 (Madhya Bharat Act 28 of 1951) or under the Bombay Merged 
Territories and Areas (Jagirs Abolition) Act, 1953 (Bombay Act 
)(XXXIX of 1954), and includes such grants made and enjoyed under 
any of the denominations or appellations specified in the First 
Schedule; and 
(b) "State" or "State of Rajasthan" means the new Sta te of Rajasthan as 
formed by section 10 of the States Re -organisation Act, 1956 (Central 
Act 37 of 1956). 
 
3. Abolition of cash jagirs.-(1) Notwithstanding any-thing to the contrary 
contained in any law, sanad , order, custom or usage in force in any part of the 
State, all payments of money on account of cash jagirs, to which this Act applies, 
that were being made or enforced at the commencement of this Act, shall be 
discontinued on and from the 1st day of April , 1958 and all such cash jagirs shall 
stand abolished as from that day.  
 
(2) Notwithstanding such discontinuance and abolition the State 
Government shall continue to make payments by way of compensation in 
accordance with the scale laid down, in the Second Schedule, and the provisions of 
the Rajasthan Pensions Act, 1958, shall apply to such payments.  
 
4.  Release from liability for service. -Where any cash jagir to which this 
Act applies is or has been subject to the rendering of any service, the liabilit y of the 
holder for rendering such service shall cease and determine as from the 1st day of 
april, 1958. 
 
5. Power to make rules. -The State Government may, from time to time, 
make rules for carrying out the purposes of this Act. 
 
6.  Savings.-Nothing in this Act  or in the rules made thereunder shall 
affect-  
(1) grants of money made or recognised to have been made by the 
Government in any part of the State or by the Ruler of a covenanting State 
for charitable or religious purposes or partly for charitable and par tly for 
religious purposes, or  
(2) such other grants of money as the State Government may, from time to 
time, by notification in the official Gazette, declare to be exempt from the 
provisions of this Act, 
 
 and the provisions of the Rajasthan Pensions Act , 1958, shall apply to such 
exempted grants of money. 
 
7. Power to remove difficulties. - If any difficulty arises in giving effect 
to the provisions of this Act or the rules made thereunder, the State Government 
may, as occasion may require, make such orders or give such directions as may 
appear to it to be necessary for the purposes of removing the difficulty . 
 
THE FIRST SCHEDULE 
[See section 2 (a)] 
Denominations of grants of money 
 
1. Jagir Naqdi.  
2. Aloofa.  
3. Khangi.  
4. Khan-paan. 
 5. Rozeena.  
6. Tankha.  
7. Khidmat.  
8. Chakrana.  
9. Rusum to chowdhris and kanungo.  
10. Any other class of grant of money .
 
THE SECOND SCHEDULE 
[See sub-section (2) of section 3] 
Scale of compensatory payment 
A person in respect of a cash jagir to which this Act applies will be paid monthly 
by way of compensation a sum of money equal to the monthly rate of the cash jagir 
being paid to him. whether monthly or otherwise, immediately before the 1st day 
of April, 1958 hereinafter referred to as the said day.—  
(a)if such monthly rate does not exceed fifty rupees, for a period of fifteen years 
as from the said day;  
(b). if such monthly rate exceeds fifty rupees but does not exceed two hundred 
and fifty rupees, for a period of twelve years as from the said day; and  
(c). if such monthly rate exceeds two hundred and fifty rupees for a period of ten 
years as from the said day. 
 
 
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