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Tonk District is located in North-Eastern part of Rajasthan. It is situated on National Highway No.-12 at distance of 100 k.m. from Jaipur. It is surrounded by five Districts i.e. in North – Jaipur District, In South - Bundi & Bhilwara District, in East - Ajmer District and in West - Sawai-Madhopur District.
It is important to mention here that the first founder ruler of Tonk was Nawab Mohd. Amir Khan who conquered it from Balwant Rao Holkar in 1806. Later, the British Government gained it from Amir Khan. As per the treaty of 1817, British Government returned it to Amir Khan.
In 1947, on the Partition of India whereby India and Pakistan gained independence, the Nawab of Tonk decided to accede to the Union of India. Subsequently, most of the area of the state of Tonk was integrated into the Rajasthan state, while some of its eastern enclaves became part of Madhya Pradesh.
Nawab Amir khan established a SARASHARIYAT COURT in 1817 which was used to decide Civil, Criminal and Revenue disputes. Aggrieved parties might prefer appeals before Judicial/Revenue members against the Judgements of SARASHARIYAT COURT. Later on, during the regime of Nawab Ibrahim Ali Khan, with the interference[...]
Read More- Regarding Remand and Protocol Duty Order for the Month of Oct 2026 and Nov 2026
- Designation of Public Information Officer
- Compliance Under Section 4 (1)(b) of Right to Information Act, 2005-District Court
- Hon’ble Supreme Court Misc. Application No. 199812026 in Suo Moto Writ Petition (Crl.) No. 0112025.
- Compliance Under Section 4 (1)(b) of RTI Act, 2005-Rajasthan High Court
- Rajasthan Right to Information (High Court and Subordinate Courts) Rules, 2006 (As amended upto 02.06.2023)
- Right to Information Act, 2005
- Regarding Dissemination of Awareness Material regarding National Lok Adalat scheduled to be held on 10.10.2026
- Regarding remand and protocol duty order for Election day in Tonk.
- Office order regarding declaration of Public Holiday on account of election of Municipal Bodies
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LATEST ANNOUNCEMENTS
- Regarding Remand and Protocol Duty Order for the Month of Oct 2026 and Nov 2026
- Designation of Public Information Officer
- Compliance Under Section 4 (1)(b) of Right to Information Act, 2005-District Court
- Hon’ble Supreme Court Misc. Application No. 199812026 in Suo Moto Writ Petition (Crl.) No. 0112025.
- Compliance Under Section 4 (1)(b) of RTI Act, 2005-Rajasthan High Court