Section 31B(2) in The Rajasthan Land Acquisition Rules, 1956
(2)That in case the judicial or quasi-judicial enquiry is pending before the competent authority, the amount of compensation shall be kept in deposit by the Land Acquisition Officer:Provided that on the final conclusion of the proceedings, the amount shall be disbursed to the Ghair-Khatedar tenant if the case is decided in his favour and to the State Government if the land is ordered to be resumed.
