Section 7 in The Rajasthan Soil and Water Conservation Act, 1964
7. Method of awarding compensation.
(1)In determining the amount of compensation, the Collector shall be guided, so far as may be, by the provisions of section 23, 24 and 24A of the Rajasthan Land Acquisition Act, 1953 (Rajasthan Act 24 of 1953) and as regards matters which cannot be dealt with under those provisions, by what is just and reasonable in the circumstances of each case.(2)The Collector may, with the sanction of the State Government and the consent of the person entitled, instead of money, award compensation by reduction of revenue or in any other form.(3)If any case the exercise of any right is prohibited or restricted for the time only, compensation shall be awarded only in respect of the period during which the exercise of such right is so prohibited or restricted.
