The rajasthan jagir lands resumption (validating) act, 1957

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 iss ued 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 i t 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 notificatio ns 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   
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 su ch 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.  
 
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 cer tain 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 m ade 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. 

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