Section 23(4) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
(4)If any person from whom compensation is recoverable under the scheme, fails, within fifteen days of the First day of May referred to in sub-section (2), to deposit such compensation in the prescribed manner, it shall be recoverable from him as an arrear of land revenue, and in such case the amount realised, after deducting the expenses, shall be paid to any person having interest in the holding.
