Section 21(5) in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955
(5)Government dues to be realised from compensation. - When any sum becomes due to the tenant by way of compensation, any money due to Government in respect of the grant shall be deducted therefrom; and if Government has any unsettled claim against the tenant, the sum due by way of compensation may be withheld until the claim is settled.
