Section 42(1A) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(1A)[ If the intermediary to whom compensation is payable under the Act, and in whose name the bonds were indented, dies before the full payment of such compensation, and the distribution of such bonds to him, the Collector may order the disbursement of the bonds to be made to the person or persons found by the Collector upon enquiry as required by Section 20 of the Act, and Rule 21 of the rules to be entitled to receive the compensation,and the Collector shall make the following endorsement on the bonds, namely:-"Please pay to Shri/Sarvashri............... being the heir/heirs of the deceased Zamindar/Biswedar,Shri................. according to his personal law."Dated............Signature of the CollectorDistrict.....................]
