Section 33 in The Rajasthan Soil and Water Conservation Act, 1964
33. Compensation for period of possession.
(1)As soon as may be after the date of taking possession of the land, the Collector shall make an inquiry in the prescribed manner and determine:-(a)in respect of any land which on the said date was in the occupation of a tenant,-(i)the annual rent payable by him; and(ii)the average net annual income, if any, after deducting the rent derived by him during the three years immediately preceding the said date;(b)in respect of any other land, the average net annual income, if any, without deducting any land revenue payable, derived by the person interested in land during the three years immediately preceding the said date.(2)There shall be payable by the State Government as compensation on each anniversary of the date of taking possession until the date referred to in sub-section (2) of section 32,-(a)in respect of such land as is referred to in clause (a) of sub-section (1), the amount determined under sub-clause (1) thereof to the landholder and the amount determined under sub- clause (ii) to the tenant; and(b)in respect of any other land, the amount determined under clause (b) of sub-section (1) to the person interested in land.(3)For the purposes of this section "landholder" means the person under whom the tenant holds land and to whom the tenant is, or but for a special contract would be, liable to pay rent for that land, and any reference to a person interested in land, or landholder or tenant shall be deemed to include a reference to the predecessors and successors in interest of the person interested in land, landholder or tenant.
