Section 15(1) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
(1)On receipt of a statement of claim under section 14, or if no such statement of claim is received within the period specified in that section, upon the expiry of that period', the Compensation Commissioner shall, after making such enquiry as he deems necessary, by order in writing, provisionally determine-(a)the amount of compensation payable to the landowner under section 12:(b)the amount recoverable from the landowner under clause (e) of sub-section (1) of section 8 and the Schedule.
