Section 23(3) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
(3)If there are standing crops on any holdings of which possession has been given under sub-section (2), the Consolidation Officer shall determine in the prescribed manner the compensation payable in respect of such crops by the person put in possession, who shall within six months of the date of possession, pay such compensation to the person or persons from whom possession was transferred and in case of default, such compensation shall be recoverable from him as an arrear of land revenue.
