Section 18(2) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
(2)The Collector shall-(i)assess the amount of compensation payable for the whole state; and(ii)after deducting therefrom the amounts, if any, referred to in sub-Section (3) of Section 5, determine, subject to the provisions of sub-Sections (3) & (4), the net amount of compensation payable for the estate which has vested in the State Government by virtue of a notification under Section 4.
