Section 17 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
17. Payment of compensation.
(1)After the amount of compensation payable to a landowner under section 12 is finally determined under sub-section (2) of section 15 and the amount specified in clause (b) of sub-section (1) of that section as finally determined is deducted therefrom, the balance shall be divided into thirty equal annual instalments.(2)The payment of compensation money under this Act to a landowner shall be a full discharge of the Government from the liability to pay compensation in lieu of the acquisition of his estate by the Government, but shall not prejudice the rights to which any other persons may be entitled by due process of law to enforce against the landowner.
