Section 35(2) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
(2)The amounts finally determined under each of the clauses (b), (c), [x x x] [Omitted by Rajasthan 13 of 1954.] and (e) of sub-section (1) of section 32 shall be deducted and paid to each of the persons entitled there to from every instalment referred to in sub-section (1) and the remaining amount of the instalment shall be payable by the Government to the jagirdar.
