Section 17 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964
17. [ Statement of claim for compensation. [Substituted by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.]
- The statement of claim for compensation to be filed under sub-section (1) of section 14 of the Act shall be in form 'D' and shall be tiled in duplicate. It shall be signed by the landowner himself provided that the Compensation Commissioner may entertain a statement signed by any other person duly authorised by the landowner].
