Section 35(3) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
(3)Where compensation under this Act is payable to-(a)a minor or a person suffering from a legal disability who is under the superintendence of the Court of Wards, the compensation money shall be paid to the Court of Wards;(b)[ a minor or a person suffering from a legal disability who is not under the superintendence of the Court of Wards, the compensation money shall be paid to the person found by the Collector upon inquiry in the prescribed manner to be the natural guardian of such minor or disabled person according to his personal law: [Substituted by Rajasthan 17 of 1955.]Provided that, in cases in which the question of such guardianship is in dispute, the Collector shall apply to the District Judge having jurisdiction to determine such question and to appoint a guardian of the minor or disabled person for the purposes of this section].
