Section 35 in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
35. Payment of compensation.
(1)After the amount of compensation payable to a jagirdar under section 26 is finally determined under sub-section (2) of section 32 and the amounts specified in clauses (b), (c), [x x x] [Omitted by Rajasthan 13 of 1954.] and (e), of that section as finally determined are deducted therefrom, the balance shall be divided into fifteen equal instalments or at the option of the jagirdar into thirty equal half-yearly instalments.(2)The amounts finally determined under each of the clauses (b), (c), [x x x] [Omitted by Rajasthan 13 of 1954.] and (e) of sub-section (1) of section 32 shall be deducted and paid to each of the persons entitled there to from every instalment referred to in sub-section (1) and the remaining amount of the instalment shall be payable by the Government to the jagirdar.(3)Where compensation under this Act is payable to-(a)a minor or a person suffering from a legal disability who is under the superintendence of the Court of Wards, the compensation money shall be paid to the Court of Wards;(b)[ a minor or a person suffering from a legal disability who is not under the superintendence of the Court of Wards, the compensation money shall be paid to the person found by the Collector upon inquiry in the prescribed manner to be the natural guardian of such minor or disabled person according to his personal law: [Substituted by Rajasthan 17 of 1955.]Provided that, in cases in which the question of such guardianship is in dispute, the Collector shall apply to the District Judge having jurisdiction to determine such question and to appoint a guardian of the minor or disabled person for the purposes of this section].(4)The payment of compensation money under this Act to a jagirdar and to [x x x] [Omitted by Rajasthan 13 of 1954.] co-shares and to persons entitled to a maintenance allowance if any, shall be a full discharge of the Government from the liability to pay compensation in lieu of the resumption of his jagir lands by the Government but shall not prejudice tire rights to which any other person may be entitled by due process of law to enforce against the person to whom any amount has been so paid.
