Section 15 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
15. Determination of compensation.
(1)On receipt of a statement of claim under section 14, or if no such statement of claim is received within the period specified in that section, upon the expiry of that period', the Compensation Commissioner shall, after making such enquiry as he deems necessary, by order in writing, provisionally determine-(a)the amount of compensation payable to the landowner under section 12:(b)the amount recoverable from the landowner under clause (e) of sub-section (1) of section 8 and the Schedule.(2)A copy of an order made under sub-section (1) shall be served upon the Government and the landowner, and the Compensation Commissioner, shall, after giving the Government and the landowner a reasonable opportunity of being heard in the matter, make a final order.
