Section 31B(5) in The Rajasthan Land Acquisition Rules, 1956
(5)Where land is acquired on behalf of the Government of India or a Company or any other body or Organisation or institution other than the State Government, the Ghair-khatedar tenant shall be paid compensation in accordance with this rule and the balance payment (market price minus compensation paid to Ghair-khatedar) shall be paid to the State Government.[Part-I] [Added by No. F. 1(18) Revenue/B/66, dated 6-6-1968; published in Rajasthan Gazette Part IV-C, dated 1-8-68.] Rule dealing with acquisition of land for companies.
