Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Land Reforms And Resumption Of Jagirs (Amendment) Act, 2011 12 of 2011 [31 March 2011] CONTENTS 1. Short title and commencement 2. Amendment of Sec. 19, Rajasthan Act No. 6 of 1952 Rajasthan Land Reforms And Resumption Of Jagirs (Amendment) Act, 2011 12 of 2011 [31 March 2011] PREAMBLE An Act further to amend the Rajasthan Land Reforms and Resumption of Jagirs Act, 1952. Be it enacted by the Rajasthan State Legislature in the Sixty- second Year of the Republic of India, as follows :-- 1. Short title and commencement :- (1) This Act may be called the Rajasthan Land Reforms and Resumption of Jagirs (Amendment) Act, 2011. (2) It shall come into force at once. 2. Amendment of Sec. 19, Rajasthan Act No. 6 of 1952 :- F o r the existing Sec. 19 of the Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 (Act No. 6 of 1952), the following shall be substituted, namely:- "19. Land to be allotted as Khudkasht.-Only the land situated within Stage-II of the Indira Gandhi Nahar Pariyojana shall be allotted as Khudkasht under this Chapter.".