Section 36A in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
36A. [ Interim maintenance allowance and shared. [Inserted by Rajasthan 8 of 1957.]
(1)In the circumstances specified in and subject to the conditions prescribed under section 36 every person entitled to receive out of the compensation and rehabilitation grant payable to a jagirdar under this Act-(a)a maintenance allowance under section 27, or(b)a share under section 29,shall also be entitled, on application made in that behalf to receive periodically by way of interim maintenance allowance or share, as the case may be, such amount as may be fixed by the Jagir Commissioner.(2)The interim payment made under sub-section (1) shall be deemed to form part of the amount of the maintenance allowance finally fixed under section 27 or of the amount of the share finally fixed under section 29, as the case may be.]
