Section 17(1) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
(1)Where within the period of nine months from the date of resumption the compensation payable to a Jagirdar is not determined, the State Government shall, subject to such conditions (including conditions relating to the obtaining of a security or indemnity bond) as may be prescribed, direct the payment to such Jagirdar which shall-(a)if no deductions are to be made under Sections 14 and 15, be equal to one-tenth of the estimated amount of compensation;(b)if deductions are to be made as aforesaid, be such amount as may be prescribed.
