Section 21 in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955
21. Compensation.
(1)No compensation or claim for improvement shall be payable by Government to the tenant or another tenant to whom the land may be allotted thereafter in respect of the exercise of any of the rights reserved in these conditions or on the termination of the tenancy or on the surrender of any part of the land except such compensation as may be assessed by the Collector for actual damage caused to any property of the tenant by an act or negligent omission of any person duly authorised to enter the land in exercise of the mineral rights reserved to Government; provided that the tenant may remove any structure and take away its material and, if so required by the Collector, pull down or remove any such structure and deliver the land in a level state and as in its former condition.(2)On exchange no compensation shall be payable to the tenant if the land allotted in exchange is of a lesser value then the land resumed from him. A proportionate reduction may, however, be made by the Collector in the lease amount to be paid by the tenant as the Collector may consider to be equitable.(3)Decision of Collector final. - The decision of the Collector as to whether any damage has been occasioned to the grantee and, as to the amount of compensation to be paid shall be final and binding upon the parties and each of them.(4)Grantee to be heard. - When any claim for compensation arises the officer assessing the amount of the compensation shall give the tenant an opportunity of being heard.(5)Government dues to be realised from compensation. - When any sum becomes due to the tenant by way of compensation, any money due to Government in respect of the grant shall be deducted therefrom; and if Government has any unsettled claim against the tenant, the sum due by way of compensation may be withheld until the claim is settled.
