Section 19 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964
19. [ Determination of compensation and amount recoverable from landowner. [Substituted by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.]
- In order to determine provisionally or finally the amount of compensation and the amount recoverable from the landowner under clause (e) of sub-section (1) of section 8 and the schedule appended to the Act, the Compensation Commissioner shall, without prejudice to any other provision contained in the Act, have power to-(a)call for any information or report from any officer or authority relevant to the matters specified in section 15 and the schedule to the Act;(b)call for or receive from any Officer or Authority statement regarding the amount recoverable from the landowner under clause (e) of sub-section (1) of section 8 and the schedule together with documents in support thereof;(c)require the landowner to produce any register, record, document or other evidence as may be in his possession or power, and(d)examine the landowner, tenants or other persons on matters relevant to enquiry before him],
