Section 19(4) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
(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.
