Section 21 in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
21. Compensation money to be placed at the disposal of the Court.
- If the Collector, receives any order from any court requiring him to place at its disposal the whole or part of the amount of compensation then payable but remaining unpaid to any person under this Act, the Collector shall comply with the order of the court.
