Section 10 in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
10. Interim payment.
- Where the amount of compensation is not paid to a proprietor within a period of six months from the date of vesting, the State Government shall, subject to such restrictions and conditions as to security, repayment or otherwise as may be prescribed, direct the payment to each such proprietor of interim compensation which shall be equal to one-tenth of the estimated amount of compensation.
