Section 22(7) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(7)Nothing in sub-rule (1) shall be considered as debarring the Collector from refusing to pay interim compensation where it appears to him that after providing of deductions under sub-Section (3) of Section 5 no amount may be payable to the intermediary on account of compensation and rehabilitation grant.
