Section 45 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
45.
(1)If a person entitled to receive compensation, dies before any or all of the instalments of compensation are paid to him, the remaining instalments shall be paid to his legal representatives.(2)If the total compensation remaining due to the Intermediary after his death exceeds the sum of Rs.500/-, payment will be made only on production of a probate of his will or letter of administration of his estate or a certificate granted under the Indian Succession Act (XXXIX of 1952).(3)If the total compensation remaining due to the Intermediary after his death is not more than a sum of Rs.500/-it may be paid to such person as the Collector may, after making such enquiries as he may deem fit determine the person legally entitled to receive such compensation.(4)Any payment made in good faith under this rule shall absolve the State Government of all its liability to pay such compensation.Chapter - V Mines and Minerals
