Section 21(c) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(c)Subject to the proviso to Section 20 such Collector shall, after hearing such persons as may appear before him on the date and at the time fixed for hearing, or on such date to which the hearing may be adjourned from time to time determine the person or persons entitled to payment of the unpaid amount of the compensation that was payable to the deceased intermediary.
