Section 33(2) in The Rajasthan Soil and Water Conservation Act, 1964
(2)There shall be payable by the State Government as compensation on each anniversary of the date of taking possession until the date referred to in sub-section (2) of section 32,-(a)in respect of such land as is referred to in clause (a) of sub-section (1), the amount determined under sub-clause (1) thereof to the landholder and the amount determined under sub- clause (ii) to the tenant; and(b)in respect of any other land, the amount determined under clause (b) of sub-section (1) to the person interested in land.
