Section 17(1) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
(1)Every Zamindar or Biswedar who is divested of his estate by virtue of a notification issued under Section 4 shall, within [one year] [Substituted and shall be deemed always to have been substituted vide section 3 of Rajasthan Act No. 35 of 1960, Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 29.9.1960.] from the date of vesting, file a statement of his claim for compensation in the prescribed form before the Collector of the district in which such estate is situated:Provided that a Zamindar or Biswedar may be allowed to file a statement of his claim after the expiry of [one year] [Substituted and shall be deemed always to have been substituted vide section 3 of Rajasthan Act No. 35 of 1960, Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 29.9.1960.] on sufficient reason being shown to the satisfaction of the Collector.
