Section 20(d) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(d)Where such Collector does not make an application as provided in the proviso to clause (b) of sub-section (4) of Section 19 of the Act to the District judge and himself ascertains the name of the guardian, he shall make payment of the compensation money to the guardian so ascertained after one month of his order; subject to any orders to the contrary that he may receive in the meanwhile from any competent Civil Court.
