Section 15(2) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008
(2)The amounts determined under clauses (c), (d) and (e) of Section 13 shall be deducted and paid annually to the persons entitled thereto, out of the annual instalments referred to in sub-section (1) and the remaining amount of the instalment shall be payable by the Government to the Jagirdar.
