Section 20 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
20. Submission of claims for compensation
(I) Every person claiming compensation on account of the accrual of rights in improvements (other than wells and other irrigation works) existing on, and of Khatedari right in respect of, the land held from him by his tenant of Khudkasht or sub-tenant shall submit a detailed statement of his claim for such compensation to the Sub-Divisional Officer in the prescribed form and in the prescribed manner. Every such claim shall be submitted:(i)where such rights have accrued under sub-section- (1) or sub-section (1-A) of section 19 within four years of appointed day; and(ii)where such rights have accrued by virtue of a declaration under sub-section (2) Or sub-section 2-A) of that section thin four years of such declaration.(2)The Sub-Divisional Officer shall, upon receipt of the statement of claim under sub-section (1) :(a)furnish a copy thereof to the tenant of Khudkasht or sub-tenant concerned, and require him by notice to submit objections, if any, to the claim within thirty days of the receipt of the notice, and(b)proceed to determine the amount of compensation payable by him in act accordance with the provisions of sections 23, 24, 25 and 26.
