Section 19 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
19. Payment of compensation on the death of land-owner.
- If any landowner to whom compensation is payable under this Act dies before the full payment of such compensation to him. such compensation as may remain payable to him under this Act, shall be payable to the person who is successor of such landowner to the estate acquired in accordance with the law of succession applicable to such landowner and for the time being in force:Provided that in cases in which the question of such succession is in dispute, the Compensation Commissioner shall direct all claimants to succession to have their respective title thereto adjudicated upon by a competent civil court and the payment of the remaining compensation shall be in accordance with such adjudication.Chapter-VII Appeal and Review
