Section 32 in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
32. Determination of compensation.
(1)On receipt of a statement of claim under the last preceding section [x x x ] [Omitted by Rajasthan 13 of 1954.] [ or if no such statement of claim is received within the period specified in that section upon the expire of that period] [Inserted by Rajasthan 8 of 1957.] the jagir Commissioner shall after making such enquiry as he deems necessary, by order in writing, provisionally determine-(a)the amount of compensation payable to the jagirdar under section 26;(b)the amount recoverable from the jagirdar under clause (e) of sub-section (1) of section 22 and the Second Schedule;(c)the amount of annual maintenance allowance, if any, payable to persons entitled to such allowance under section 27;(d)[ xxx] [Omitted by Rajasthan 13 of 1954.](e)the amount, if any, payable to co-sharers under section 29.(2)A copy of an order made under sub-section (1) shall be served upon the Government, the jagirdars and every other interested person and the jagir Commissioner shall after giving the Government, the jagirdar and any such interested person a reasonable opportunity of being heard in the matter, make a final order.
