Section 19 in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
19. Payment of compensation.
(1)Subject to any order passed on appeal, review or otherwise in accordance with the provisions of Chapter IV, the net amount of compensation determined under subSection (2) of Section 18 shall be divided into fifteen equal annual instalments or, at the opinion of the Zamindar or Biswedar, into thirty equal half yearly instalments.(2)If there has been distribution of such net amount in accordance with sub-Sections (3) and (4) of Section 18, the amount falling to the share of each person those sub-sections shall be payable in the same number of instalments as to the Zamindar or Biswedar.(3)The Collector shall arrange payment of the net amount of compensation to the person or persons to whom it is payable but, if any such person refuses to accept payment, the amount payable to him shall be held in deposit.(4)Where any amount is payable under this Act as aforesaid by way of compensation to a minor or a person suffering from a legal disability, then-(a)if such minor or person is under the superintendence of the Court of Wards, the amount shall be paid to the Court of Wards, and(b)in any other case, it shall be paid to the person found upon inquiry in the prescribed manner to be the guardian of such minor or person suffering from disability-(i)according to the personal law which he is governed, or(ii)appointed by a competent court, of authority:Provided that, in cases in which the question of guardianship according to such personal law is in dispute, an application shall be made to the District Judge having jurisdiction to determine such question and to appoint a guardian of the minor or person under disability for the purposes of this section.(5)The payment of the net amount of compensation under this Act to the Zamindar or Biswedar and to every person entitled to get a share out of it under sub-Sections (3) and (4) of Section 18 in the prescribed manner shall be a full discharge of the State Government from its liability to pay compensation for the abolition and acquisition of an estate, but shall not prejudice any right in respect of the estate which any other person may be entitled by due process of law to enforce against the person or persons to whom payment has been made as aforesaid.
