Section 4 in Haryana Dholidar, Butimar, Bhondedar and Muqararidar (Vesting of Proprietary Rights) Rules, 2011
4. Application for compensation.
(1)A landowner shall apply to the Collector concerned for payment of compensation in the proforma given in Annexure 2.(2)The compensation in respect of Shamilat land or Panchayat land shall be payable to the Gram Panchayat concerned.(3)The amount of award for compensation payable by the Dholidar, Butimar, Bhondedar or Muqararidar to the land owners or their successors in interest shall be paid through treasury.(4)The payment of amount of compensation shall be made by the Treasury Officer as indicated by the Collector from the amount of compensation received from Dholidar, Butimar, Bhondedar or Muqararidar.
