Section 4 in The Rajasthan Land Development Corporation Rules, 1977
4. Procedure for preferring claim under sub-section (2) of Section 23.
- Every person claiming any compensation in respect of loss of income from his land holding on account of its occupation by the Corporation for a period exceeding 3 months shall prefer his claim in writing to the Collector giving the following particulars, namely:-(i)The name of the persons with parentage and address.(ii)Full description of the land alongwith khasra numbers thereof with area of each khasra number and the name of the village/s and the tehsil/s in which it is situated.(iii)Land revenue or rent payable in respect of such land.(iv)Classification of the land as recorded under the settlement record.(v)Dates of taking over and handing over of the occupation of the land by the Corporation.(vi)If any crop could be raised during the period the land was in occupation of the Corporation. If so, what crop/s could be raised normally and by special effects and its value.(vii)Value of crop/s raised in the preceding 5 years during the period corresponding to the period the land remained in occupation of the Corporation.(viii)Amount of the compensation claimed by the applicant as a result of loss of income for the period the land holding remained in occupation of the Corporation.(ix)Any other particulars.
