Section 18(1) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
(1)On receipt of the statement of claim under Section 17 or, if no such statement is received within the prescribed period, on the expiry of such period, the Collector shall, after making such in inquiry as he thinks fit and giving an opportunity to the claimant to be heard, decide the amount of compensation due to the claimant and record in a statement in the prescribed form the details of the land in the estate which has vested in the State Government and such other details as may be prescribed.
