34A. [ Procedure for payment of compensation to the legal heirs of a deceased compensation-holder having or entitled to a share, as if there were a partition on the date of vesting under Section 20. [Inserted by Notification No. 4017 LR, dated 31.5.1962.]
- Where a proprietor or tenure-holder having or entitled to share as if there were partition on the date of vesting under Section 20, dies before the payment of compensation the amount of compensation payable to him will be distributed among his legal heirs according to their respective shares. For this purpose such legal heirs will not be treated as separate intermediaries, but will be treated as persons succeeding to or inheriting the compensation of the deceased compensation-holder and if they are themselves intermediaries entitled to compensation in their own rights their compensation will not be re-calculated, but whatever amount they get through succession or inheritance will be treated as an amount payable to them over and above their ordinary compensation.]
