117. Procedure when limited right over such land is established.
- If a claim to the exercise or enjoyment of any right, not amounting to the right of exclusive possession, in to or over any land comprised in the proclamation issue under section 115 is established, the Land Records Officer may assign to the claimant as his property a definite portion of such land or with the sanction of the State Government, otherwise compensate the claimant in accordance with the provisions of the Rajasthan Land Acquisition Act, 1953 (Rajasthan Act XXIV of 1953) and such assignment or compensation shall be held to extinguish all claims on account of such exercise or enjoyment.
