Section 3 in The Rajasthan Kasar Bhom Abolition Act, 1961
3. Abolition of Kasar Bhom rights and payment of compensation therefor.
(1)Notwithstanding anything to the contrary contained in any law, sanad, order, judgment, decree, decision, assessment report, custom or usage, all Kasai' Bhom rights shall stand abolished as from the first day of January, 1961, hereinafter referred to as the appointed date, and all payments on account of such rights shall be discontinued as from the said Date.(2)Compensation shall be payable to every Kasar Khwar whose Kasar Bhom rights stand abolished under sub-section (1) in the prescribed manner on the application of the Kasar Khwar in the prescribed form to the prescribed authority.(3)The amount of such compensation shall be equal to fine times the total amount of Kasar Bhom payable to him for the year ending on the 31st day of December, 1960.(4)The payment of such compensation shall be made in three equal yearly instalments, the first of such instalments being payable on the first day of January, 1962 and the provisions of the Rajasthan Pensions Act, 1958 (Rajasthan Act 27 of 1958) shall apply to every such payment.(5)The compensation payable under this Act shall carry simple interest at the rate of two and a half percent per annum from the date of abolition till the date of payment; but no interest shall be payable on such amount of compensation as may remain unpaid for any default of the Kasar Khwar or has agent or representative in interest.(6)Nothing in this section shall in any way-(a)affect or be deemed to preclude the payment to a Kasar Khwar of any amount due to him by way of Kasar Bhom for any period previously to the appointed date, or(b)operate to reduce the amount of rent payable by a tenant to the State Government.
