Section 25(2) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
(2)If the holding to which a lease, mortgage or other encumbrance is transferred, under sub-section (1) is of less market value than the original holding from which it is transferred, he lessee, mortgagor or other encumbrancer, as the case may be, shall subject to the provisions of section 32 be entitled to the payment of such compensation by the landholder or tenant, as the case may be, of the holding as the Consolidation Officer may determine,
