Section 4 in The Pepsu Abolition of Ala Malikiyat Rights Act, 1954
4. Determination of compensation payable to ala maliks.
(1)Any ala malik whose rights have been extinguished under section 3 may within twelve months from the appointed day, make an application to the Collector, in such form and manner as may be prescribed, for the determination of the amount of compensation payable to him.(2)For the purpose of determining the amount of compensation payable to an ala malik, the Collector may, of his own motion and shall on receipt of an application under sub-section (1), issue notice to the parties concerned and after giving the parties an opportunity of being heard and after making such inquiry as he may consider necessary, the Collector shall make an award determining the amount of compensation payable to the ala malik in accordance with the provisions of section 5.(3)Where there is any dispute as to the person or persons who are entitled to the compensation, the Collector shall decide such dispute and if the Collector finds that more than one person is entitled to compensation, he shall apportion the amount thereof amongst such persons.(4)Where the compensation is payable to a minor or to a person having a limited interest, the Collector may make such arrangement as may be equitable having regard to the interest of the minor, the person having a limited interest and their reversioners.(5)The amount of compensation determined under this section shall be payable by the adna malik;Provided that where a portion of the annual rent is payable by the Government, that portion of the compensation, which bears the same proportion to the total amount of compensation as the share of the Government in the annual rent bears to the total amount of the annual rent, shall be payable by the Government.
