Section 17A(3) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(3)On receipt of objections, if any, or the expiry of the period of notice, the Collector shall proceed to determine the amount of annuity in perpetuity in accordance with the provisions of Rule 17, and if the claim for annuity is accepted, the necessary deduction shall be made from the compensation to be paid, or recovery effected from the compensation already paid, to the Zamindar or Biswedar, who had made the grant.
