Section 20 in Jaunsar-Bawar Zamindari Abolition and Land Reforms (Chapter III) Rules, 1961
20. Section 27 (1)/28.
(1)Where the total amount of compensation payable to an intermediary does not exceed rupees fifty, it shall be paid in one lump sum together with interest thereon, calculated and 2-½ per cent per annum from the appointed date to the date of finalization of the compensation statement.(2)Where the total amount of compensation exceeds rupees fifty, it shall be paid in ten equal annual instalment together with interest at 2-½ per cent per annum, calculated in accordance with clause (ii) of Section 28. The first of such instalments shall be payable immediately after the finalization of the compensation statement and the subsequent instalments shall be payable on July 1 each year following the payment of the first instalment.
