Section 27 in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
27. Interim compensation to be deducted.
(1)The amount of interim compensation (including rehabilitation grant) paid to the intermediary since the date of vesting to the date of delivery on the bond shall be recouped from the total amount of compensation (including rehabilitation grant) and adjusted against the instalments thereof.(2)Simple interest at two and a half percent, accrued on the interim compensation (including rehabilitation grant) paid to the intermediary shall be paid to him in cash immediately after delivery of the bond.
