Section 4(2) in The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956
(2)The Bonds shall bear simple interest at the rate of 2½% per annum on the principal that has not become payable, calculated from the date of resumption. No interest shall be payable on any amount of principal beyond the date on which its payment fell due even though the sum is not realised by the holder of the bond.]
