Section 8 in The Rajasthan Land Development Corporation Rules, 1977
8. Award of Compensation.
- The Collector shall after such enquiry make an award in writing with respect to each such claim setting out therein the following particulars, namely :-(i)The person/s making the claim:(ii)the loss of income claimed,(iii)The extent to which the claim is upheld; and(iv)The amount of compensation awarded and the persons to whom it is payable.
