Section 16 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
16.
(1)The Compensation Commissioner in determining the amount to be paid to a Guzaredar under Section 11 out of the compensation payable to an Intermediary in respect of his estate shall, in addition to the matters specified in Section 11, also take into consideration the following matters:-(a)The relationship of the Guzaredar claiming maintenance allowance to the Intermediary.(b)The terms and conditions, if any, mentioned in the Sanad, Iqrarnama, or any document about the maintenance allowance payable to the Guzaredar.(c)Any orders of the State Government or a Court of Law regarding the payment of maintenance allowance out of the income of the estate acquired under the Act.(d)Area of land in the Estate held rent-free or at a favourable rate of rent by the Guzaredar claiming maintenance allowance.(2)The amount determined under Section 11 shall be payable to the Guzaredar out of the instalments of compensation payable to the Intermediary for such period only as the payment of instalments of compensation to the Intermediary continues. Ordinarily, the amount payable to a Guzaredar under Section 11 will bear the same proportion to the annual instalments payable to the Intermediary as the amount of cash maintenance allowance which that Guzaredar used to receive from the Intermediary before the date of vesting bears to the net income of the Intermediary on which compensation has been calculated.
