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State of Rajasthan - Section
Section 37 in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963
37. Apportionment of compensation.
- Subject to the provisions of Section 30H, the amount of compensation determined under sub-section (3) of Section 30G and Rule 35 shall be apportioned in the following manner among the person surrendering his land under sub-section (2) of Section 30E or ejected therefrom under sub-section (4) of that section (hereinafter in this rule referred to as "such person") and his tenant:Assuming the total amount of compensation payable to be sixteen annas, the share of such person and his tenant shall be as under :-Share In Annas Of| I. | Where such person is the estate-holder and his tenant is - | ||
| (i) a khatedar tenant ... ... ... | -/1/- | -/15/- | |
| (ii) a Tenant of khudkasht ... ... ... | -/16/- | -/00/- | |
| (iii) a Ghair khatedar tenant ... ... ... | -/4/- | -/12/- | |
| (iv) a sub-tenant ... ... ... | -/16/- | -/00/- | |
| II. | Where such person is a khatedar tenant and the other personis a Sub-tenant ... ... | -/16/- | -/100/- |
| III. | Where such person is a ghair khatedar tenant and the othertenant is a Sub-tenant | -/16/- | -/00/- |