Section 14 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
14. Statement of claim.
(1)Every landowner whose estate has been acquired under section 7 shall, within two months of the date of publication of the Rajasthan Land Reforms and Acquisition of Landowners Estates (Amendment) Ordinance, 1975 (Ordinance No. 6 of 1975) in their Official Gazette, file, in the prescribed form, a statement of claim of compensation before the Compensation Commissioner:Provided that the Compensation Commissioner may entertain a statement submitted after the period prescribed in this section, if he is satisfied that the landowner was prevented by sufficient cause from submitting the statement within the prescribed time.(2)Every such statement of claim shall contain the following particulars, namely:-(i)description of the estate and the name of the landowner;(ii)the number and names of villages comprised in his estate or in which lands forming part of his estate are situated together with the particulars of area and the income there from on account of rent:(iii)the amount of gross income from his estate calculated in accordance with, and the details of such income from various sources specified in the Schedule:(iv)the amounts which are required to be deducted from the said gross income in accordance with the Schedule for the computation of the net income of the landowner:(v)the amount of dues recoverable from the landowner under clause (e) of sub-section (1) of section 8; and(vi)such other particulars as may be prescribed.(3)Where a landowner relies upon any documents (whether in his possession or not) as evidence in support of the statement of claim, he shall enter such documents in a list to be added or annexed to the statement of claim.
