Section 35(1) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
(1)After the amount of compensation payable to a jagirdar under section 26 is finally determined under sub-section (2) of section 32 and the amounts specified in clauses (b), (c), [x x x] [Omitted by Rajasthan 13 of 1954.] and (e), of that section as finally determined are deducted therefrom, the balance shall be divided into fifteen equal instalments or at the option of the jagirdar into thirty equal half-yearly instalments.
