Section 17 in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
17. Determination of compensation.
(1)On receipt of a statement of claim under Section 17 of the Act and Rule 16 of these rules, the Collector shall:-(a)verify the particulars given therein, in particular the name of the intermediary and the nature and extent of his interest and names of his co-sharers, if any, the extent of share held by each of them in the estate, by a reference to the (1) khewat and khataunis and other constitutions of the record of rights prepared at the last settlement, and (2) the annual registers for the basic years;(b)publish, in accordance with the provisions of Section 61 of the Rajasthan Land Revenue Act, 1956 (Rajasthan Act No. 15 of 1956) a notice in Form VIII (Form VIII) inviting objections, if any, and claims from co-sharers, if any, and if any such objections are received, the Collector shall after giving an opportunity of being heard to the intermediary and the persons who have filed the objections or claims, pass order thereon;(2)See whether the income from rents in respect of lands in the occupation of tenants shown by the intermediary is in accordance with the provision of the Rajasthan Tenancy Act, 1955 (Rajasthan Act No. 3 of 1955) and the rules made thereunder or whether the basis of rent or the amount of rent charged is in excess of the prescribed maxima:(3)See whether the income from cesses shown by the intermediary accrued to him from cesses sanctioned or approved by the Government;(4)See whether the income from grazing shown by the intermediary is in accordance with the sanctioned grazing charges, if any;(5)See whether the income from sayar shown by the intermediary is in accordance with the provisions of law and in accordance with the entries in the record-of rights, or the annual registers, and for this purpose the intermediary may be asked to produce any registers or records regularly maintained by him for the past three years and the Collector may make such enquiries as he deems fit;(6)If the rents have not been agreed upon, take action in accordance with clause 3 of the Schedule to the Act.
