Section 19A in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
19A. [ Payment of annuity in perpetuity in certain cases. [Inserted and shall be deemed always to have been Inserted vide Section 4 of Rajasthan Act No. 35 of 1960-Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 29.9.1960.]
- Notwithstanding anything in this Act, where any part of the estate in respect of which a notification under Section 4 has been issued, is held as a grant made before the first day of January, 1958 by the Biswedar or the Zamindar as the case may be, for the maintenance of an institution for education or charitable purpose, or of any place of religious worship, or for the performance of any religious service, such part of the estate shall be excluded in assessing the amount of compensation payable for the whole of such estate, to the Biswedar or the Zamindar as the case may be, and the State Government shall, in respect of such part, pay, by way of compensation, an annuity in perpetuity, equal in amount to the net income from such estate in or for the basic year; determined in accordance with the principles governing determination of compensation as contained in the Schedule, to the person who is, or may hereafter be, recognised, in accordance with the duty of maintenance of such institution or place or place of worship or the performance of such service and any such person shall file a statement of his claim for compensation in the prescribed manner within the prescribed period.]
