Section 16 in The Rajasthan Land Acquisition Rules, 1956
16. Procedure of Collector on hearing claims for compensation.
(1)On the date fixed in the notice issued under section 9, the Collector shall cause those persons who are interested in the land to be acquired to appear before him. He shall then prepare two lists, one showing the names of persons present and the other the names of absentees. Unless it appears to the Collector that there is sufficient reason for adjourning proceedings to a later date, the case may be disposed of expert so far as the absentees are concerned.(2)Matters to be inquired into by the Collector before awarding compensation. - The statement of the persons interested shall then be recorded as to whether they accept the measurements and agree to the rates of compensation proposed for the various classes of land, for trees, houses, standing crops, if any, and to the apportionment there of [If a holding or field is jointly held or is mortgaged, or held by] [Substituted by No. F. 1(18) Revenue/B/66, dated 6-6-1968; published in Rajasthan Gazette Part IV-C, dated 1-8-68.] Khaterdar tenants, the Collector shall also enquire as to the shares of the compensation to be paid to the [several persons interested, to the mortgagor and to the tenant, respectively] [Substituted by No. F. 1(18) Revenue/B/66, dated 6-6-1968; published in Rajasthan Gazette Part IV-C, dated 1-8-68.]. Where compensation is payable on account of standing crops, the amount of compensation awarded should be the market value of the crops less the amount of land revenue and ceases payable on the land since under rule 17 the land revenue will be reduced from the harvest during which the land has been taken up.(3)Where the land to be acquired is agricultural land, the Collector may find out whether the persons interested are prepared to take other land in exchange or to come to any other reasonable arrangement contemplated by sub-sections (3) and (4) of section 31.
