Section 30 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
30. Special provision for payment of compensation in certain specific case
(1) Where before the accrual of rights under sub-section (1) or sub-section (1-A) or or sub-section (l-AA) of section 19, a sub-tenant was holding the land in respect of which the right so accrued to him from a person who became a Khatedar tenant.(a)upon the commencement of this Act, under section 15; or(b)upon the commencement of the Rajasthan Revenue Laws (Extension) Act, 1957( Rajasthan Act 2 of 1958) , under section 15-B; but who had, previous to such commencement, no rights of transfer over such land the amount of compensation assessed under section 26 shall not be payable to such person unless he is entitled under sub-section (2).(2)In the cases contemplated by sub-section (1) (a)Compensation for the acquisition of Khatedari rights in the land shall be payable to the person who immediately before the commencement of this Act had rights of transfer in such land, and(b)Compensation for the acquisition of rights in improvement attached to such land shall be payable primarily to the person by whom or at whose expense they were made.
