Section 30(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(2)In the cases contemplated by sub-section (1) (a)Compensation for the acquisition of Khatedari rights in the land shall be payable to the person who immediately before the commencement of this Act had rights of transfer in such land, and(b)Compensation for the acquisition of rights in improvement attached to such land shall be payable primarily to the person by whom or at whose expense they were made.
