Section 38 in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
38. Payment of compensation on the death off a Jagirdar.
- If any jagirdar 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 or persons found by the Collector upon inquiry in the prescribed manner to be the heir or heirs of the deceased jagirdar according to his personal law] [Substituted by Rajasthan 17 of 1955.]:[Provided that in cases in which the question of such succession or heirship is in dispute, the Collector shall direct all claimants to succession or heirship to have their respective title thereto adjudicated upon by a competent Civil Court and payment of the remaining compensation shall be in accordance with such adjudication.] [Inserted by Rajasthan 17 of 1955.]Chapter-VII-A Rehabilitation Grant
