Section 18 in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
18. Determination of compensation.
(1)On receipt of the statement of claim under Section 17 or, if no such statement is received within the prescribed period, on the expiry of such period, the Collector shall, after making such in inquiry as he thinks fit and giving an opportunity to the claimant to be heard, decide the amount of compensation due to the claimant and record in a statement in the prescribed form the details of the land in the estate which has vested in the State Government and such other details as may be prescribed.(2)The Collector shall-(i)assess the amount of compensation payable for the whole state; and(ii)after deducting therefrom the amounts, if any, referred to in sub-Section (3) of Section 5, determine, subject to the provisions of sub-Sections (3) & (4), the net amount of compensation payable for the estate which has vested in the State Government by virtue of a notification under Section 4.(3)Where there are co-sharers, such amount shall be distributed among them in proportion to the extent of the share held by each of them in the estate.(4)Where superior and inferior rights exist in relation to the estate or any village, Thok, Patti or land therein, the Collector shall distribute such not amount in the proportion in which profits were shared by the holders of such superior and inferior rights immediately before the date of vesting of the estate.(5)An extract of the statement recorded by the Collector under sub-Section (1) shall be supplied, free of cost, to each person affected thereby.
