Section 4 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
4. [ Statement of claim for compensation under Section 20(1). - (1) The Statement of claim for the compensation rights in improvements to his tenant of Khudkasht or Sub-Tenant shall be submitted in Form J, and the land-holder shall submit as many copies of the statement of claim as there are tenants of Khudkasht or Sub-tenants from whom compensation is claimed.
(2)The Statement of claim may either be presented to the Sub-Divisional Officer by the land-holder in person or it may be submitted through an authorised agent, or it may be sent by registered post, acknowledgement due.] [Substituted by Notification No. 11089/BR, dated 5-9-1959, Published in Rajasthan Gazette, Part IV-C, dated 10-12-1959.]
