Section 14(1) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
(1)Every landowner whose estate has been acquired under section 7 shall, within two months of the date of publication of the Rajasthan Land Reforms and Acquisition of Landowners Estates (Amendment) Ordinance, 1975 (Ordinance No. 6 of 1975) in their Official Gazette, file, in the prescribed form, a statement of claim of compensation before the Compensation Commissioner:Provided that the Compensation Commissioner may entertain a statement submitted after the period prescribed in this section, if he is satisfied that the landowner was prevented by sufficient cause from submitting the statement within the prescribed time.
