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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(1)(b) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955

(b)if the parties fail to come to an agreement the Consolidation Officer shall appoint a board of arbitrators of three persons one to be nominated by each of the parties and the third to be appointed by the Consolidation Officer, and the award for compensation given by the said board or majority thereof-after local inspection of the crops shall be final and binding on both the parties. In giving the award the board of arbitrators shall take into consideration the cost of the seed used and the labour put in on sowing operations and subsequent agricultural operations up to the date of the award, the cost of further labour and other incidental charges reasonably expected to be incurred on the crop up to the time the crop is ripe and is harvested and the total yield and income expected to be derived from the crop on its maturity.