Section 119(5) in Rajasthan Panchayati Raj Act, 1994
(5)Where, immediately before the requisition, the vehicle or vessel, is by viture of a hire purchase agreement in the possession of a person other than the owner, the amount determined under sub-Section (4), as the total compensation payable in respect of the requisition shall be apportioned between that person and the owner in such manner as they may agree upon and in default of agreement, such manner, as the Collector or the State Government may decide.
