Section 39(2A) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
(2A)[1 For the purpose of ascertaining the person to whom payment of compensation due to a minor or person suffering from disability is to be made [vide section 35 (3) (b)] the inquiry referred to in sub-rule (1) (c) shall be made in the following manner:-(a)The Collector shall fix the date, time and place for the inquiry, notice whereof shall be served on such person or persons as appear to him to be the natural guardian or guardians of the minor or person suffering from legal disability.(b)The notice shall be affixed on the Notice Board of the Court of the Collector and also served individually on the persons concerned. It shall call upon all persons claiming to be the natural guardian of the minor or person under disability to appear at the inquiry.(c)On the date and time appointed for on any other date and time to which the Collector may adjourn the inquiry for sufficient reason), the Collector shall, after hearing such persons as appear, ascertain the person to be regarded as a natural guardian.(d)Where the question of guardianship is in dispute, the Collector shall apply to the District Judge having jurisdiction to determine such question and to appoint a guardian as required by the proviso to clause (b) of sub-section (3) of section 35 of the Act.(e)Where the Collector does not make an application as above to the District Judge and himself ascertains the name of the guardian (the question not being in dispute) he shall make a payment of the compensation money to the guardian so ascertained after one week, subject to any orders to the contrary that he might receive in the meanwhile from any competent Civil Court.]
