Section 21 in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
21. Manner of enquiry on death of intermediary before payment of compensation.
- When an intermediary dies after the abolition of his estate and before the full payment of compensation is made to him, an enquiry shall be made under Section 20 in the following manner in order to determine which person or persons shall be regarded as heir or heirs to the deceased intermediary for the purpose of payment of compensation:-(a)The Collector within the local limits of whose jurisdiction the deceased person resided shall issue a notice calling upon all persons claiming to be the heir or heirs of the deceased intermediary to appear and prove their claims before the Collector on a date and at a time and place to be specified in the notice.(b)The notice shall be served on all persons appearing to be entitled to payment of the whole or any part of the unpaid compensation that was payable to the deceased intermediary and shall be published in the Official Gazette.(c)Subject to the proviso to Section 20 such Collector shall, after hearing such persons as may appear before him on the date and at the time fixed for hearing, or on such date to which the hearing may be adjourned from time to time determine the person or persons entitled to payment of the unpaid amount of the compensation that was payable to the deceased intermediary.
