Section 40(1) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
(1)If the amount paid as interim compensation exceeds the amount of compensation finally determined under the Act, such excess shall be refunded by the Jagirdar-(a)in a lump sum if it does not exceed one-fourth of the annual instalment of compensation finally determined.(b)in two equal annual instalments, in other cases.
