Section 10 in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
10. Duty to pay compensation.
(1)Subject to the other provisions of this Act, the State Government shall be liable to pay to every Jagirdar whose Jagir-land has been resumed under Section 5, such compensation as shall be determined in accordance with the principles laid down in the Schedule.(2)Compensation payable under this section shall be due as from the date of resumption and shall carry simple interest at the rate of 3-½ % per annum from that date up to the date of payment :Provided that no interest shall be payable on any amount of compensation which remains unpaid for any default of the Jagirdar, his agent or his representative-in-interest.
