Section 20 in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
20. Payment of compensation on death.
- If any person to whom any amount is payable under this Act by way of compensation dies before the full payment thereof, the balance remaining unpaid shall be payable to the person or persons found upon inquiry in the prescribed manner to be the heir or heirs of the deceased person according to the personal law by which the latter was governed:Provided that, in cases in which the question of such heirship is in dispute, all claimants, thereto shall be directed to have their respective title adjudicated upon by a competent civil court and the payment of such unpaid balance shall be in accordance with such adjudication.
