Section 70 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
70.
The Assistant Collector shall hear and decide the objections, if any, and if he is satisfied that the application should be granted, he shall calculate the amount of compensation payable to tenant for any improvement made by him and shall pass an order for ejectment of the tenant from the land applied for, or from such part thereof as he considers reasonable. Such order shall be conditional on payment, to the tenant, within such time as the Assistant Collector may direct, of compensation determined in accordance with the provisions of the Act.
