Section 20 in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
20. Manner of enquiry about guardianship of minor or person suffering from legal disability.
- For the purpose of ascertaining the person to whom payment of compensation due to a minor or a person suffering from legal disability is to be made under clause (b) of subSection (4) of Section 19, the enquiry referred to therein shall be made in the following manner:-(a)The Collector within the local limits of whose jurisdiction the minor or the person suffering from legal disability resides shall fix a date and place for the enquiry and a notice thereof shall be served on such person or persons as appear to him to be the natural guardian or guardians of the minor or the person suffering from a legal disability;(b)The notice shall be affixed on the notice board of such Collector's Court and also served individually on the persons concerned. It shall call upon all persons claiming to be the natural guardian of the minor or the person suffering from legal disability to appear at the enquiry;(c)On the date and time appointed, or on any other date and time to which the Collector may adjourn the enquiry for sufficient, reason, such Collector shall, after hearing such persons as appear, ascertain the person to be regarded as the natural guardian;(d)Where such Collector does not make an application as provided in the proviso to clause (b) of sub-section (4) of Section 19 of the Act to the District judge and himself ascertains the name of the guardian, he shall make payment of the compensation money to the guardian so ascertained after one month of his order; subject to any orders to the contrary that he may receive in the meanwhile from any competent Civil Court.
