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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(3)(a) in The Rajasthan Colonisation (Model Villager And Farms By Literates) Conditions, 1955

(a)to another literate on payment of such compensation for improvements made, buildings constructed and trees grown by the deceased grantee to the widow or widows of the deceased grantee as the Collector may determine, the decision of the Collector with regard to the Compensation to be paid being final and the new grantee being required to deposit the compensation with the Collector before he is allowed to take possession of the lands, or