Section 16(1) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
(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.
