Section 5 in The Rajasthan Soil and Water Conservation Act, 1964
5. Proclamation of order under section 4 and admission of claims for compensation.
(1)Upon the publication of an order under section 4, the Collector shall cause to be published, in every village or town in which any part of the area specified in such order is situated, a proclamation, in Hindi written in Devnagri script, as provided in sub-section (2).(2)The proclamation referred to in sub-section (1) shall contain the terms of the order and shall also require every person claiming any compensation in respect of any right, the exercise of which is restricted or prohibited by the order, to prefer his claim to the Collector with such particulars and within such period as may be prescribed.(3)Any claim not preferred within the prescribed period shall be rejected:Provided that the Collector may admit a claim after such period if he is satisfied that the claimant had sufficient cause for not preferring the claim within such period.
