Section 4 in Haryana Dohlidar, Butimar, Bhondedar anti Muqararidar (Vesting of Proprietary Rights) Act, 2010
4. Procedure for payment of compensation.
(1)Any landowner whose rights have been extinguished under section 3 may, within twelve months from the appointed day, apply to the Collector, in such form, as may be prescribed, for the compensation payable to the landowner by the Dohlidar, Butimar, Bhondedar or Muqararidar:Provided that the Collector may entertain the application after the expiry of the said period of twelve months if he is satisfied that the applicant was prevented by sufficient cause from filing the application in time.(2)On receipt of an application under Sub-section (1), the Collector shall issue notice to the parties concerned and after giving the parties an opportunity of being beard and after making such enquiry, as may be prescribed, shall make an awltd,for compensation payable at the rate of Five hundred rupees per acre by the Dohlidat, Butimar, Bhondedar or Muqararidar to the landowner.(3)Where there is any dispute as to the person or persons who are entitled to the compensation, the Collector shall decide such dispute and if the, collector finds that more than one person is entitled to compensation, he shall' apportion the, amount thereof amongst such persons.(4)Where the compensation is payable to a minor or to a person having a limited interest the Collector may make such arrangements as may be equitable having regard to the interest of the minor or the person concerned.(5)The Dohlidar, Butimar, Bhondedar or Muqararidar shall be liable to pay the compensation in lump sum.(6)If the Dohlidar, Butimar, Bhondedar or Muqararidar fails to deposit the compensation within two months of the receipt of the award announced by the collector, the land shall vest in the landowner.(7)If the land is subject to a mortgage at the time of payment of :,compensation, the land shall pass to the Dohlidar, Butimar, Bhondedar or Muqararidar unencumbered by the mortgage or charge but the mortgage debt shall be a charge on the compensation payable.(8)If there is no such charge as aforesaid, the Collector, shall subject to any directions which he may receive from any court, pay the compensation to the landowner.(9)If there is such a charge, the Collector shall, subject as aforesaid, apply in the discharge of the mortgage debt so much of the compensation as is required for the purpose and pay the balance, if any, to the landowner, or retain the compensation pending the decision of civil court as to the person or persons entitled thereto.
