Section 17 in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
17. Submission of statement of a claim for compensation.
(1)Every Zamindar or Biswedar who is divested of his estate by virtue of a notification issued under Section 4 shall, within [one year] [Substituted and shall be deemed always to have been substituted vide section 3 of Rajasthan Act No. 35 of 1960, Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 29.9.1960.] from the date of vesting, file a statement of his claim for compensation in the prescribed form before the Collector of the district in which such estate is situated:Provided that a Zamindar or Biswedar may be allowed to file a statement of his claim after the expiry of [one year] [Substituted and shall be deemed always to have been substituted vide section 3 of Rajasthan Act No. 35 of 1960, Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 29.9.1960.] on sufficient reason being shown to the satisfaction of the Collector.(2)Every such statement shall contain the following particulars, namely:(i)the name of the Zamindar or Biswedar and a description of his estate,(ii)the extent of the share of each co-share where there are more co-sharers than one in the estate, along with the names and other particulars of all such co-sharers,(iii)the amount of gross income of the estate from all sources specified in the Schedule together with details in relation to income from each such source,(iv)the land revenue payable by the Zamindar or Biswedar, and(v)such other particulars as may be prescribed.(3)Every such statement shall be signed and verified in the manner prescribed in the Code of Civil Procedure, 1908 (Central Act 5 of 1908) for the signing and verification of plaints.(4)Where the Zamindar or Biswedar relies on any documents (whether or not in his possession or power) as evidence in support of any particulars contained in such statement, he shall annex thereto a list of such documents.
