Section 31 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
31.
(1)The net amount of compensation payable to an Intermediary under Section 10 after deducting the amounts specified in Section 15 and sub-section (2) of Section 16 shall be paid:-(i)In one lump-sum to the Intermediary whose net annual income does not exceed Rs. 250/-.(ii)In 3 equal annual instalments to the Intermediary whose net annual income exceeds Rs. 250/- but does not exceed Rs. 500/-.(iii)In 5 equal annual instalments to the Intermediary whose net annual income exceeds Rs.500/- but does not exceed Rs. 1,000/-.(iv)In 6 equal annual instalments to the Intermediary whose net annual income exceeds Rs. 1,000/-but does not exceed Rs. 2,000/-.(v)In 8 equal annual instalments to the Intermediary whose net annual income exceeds Rs. 2,000/- but does not exceed Rs. 5,000/.(vi)In 10 equal annual instalments to the Intermediary whose net annual income exceeds Rs. 5,000/- but does not exceed Rs. 10,000/-.(vii)In 12 equal annual instalments to the Intermediary whose net annual income exceeds Rs. 10,000/- but does not exceed Rs. 20,000/-.(viii)In 15 equal annual instalments to the Intermediary whose net annual income exceeds Rs. 30,000/-.(2)The amount deducted under sub-section (2) of Section 16 shall be paid the same number of instalments in which the amount of compensation is paid to the intermediary from whom the Quzaredar is entitled to receive maintenance allowance.(3)The firs instalment of compensation will be payable on first June next following the-ddte of vesting and thereafter subsequent instalment will be payable on first June every year till the whole amount of compensation is paid.
