Section 40(2) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
(2)[ The amount of such interim compensation shall be paid in cash in one instalment.] [Substituted by Notification No. F. 4(361) Revenue 1/54, dated 3-5-1955, published in Rajasthan Gazette Part IV-C, dated 4-5-55.]
