Section 5A in The Punjab Resumption of Jagirs Act, 1957
5A. [ Payment of amount for resumption of military jagirs. [Sub-section (1) emended by Punjab Act No. 33 of 1959 and further substituted by Punjab Act No. 9 of 1961 which Act shall be deemed to have come into force on the 14th November, 1957.]
(1)In consideration of the extinguishment and resumption of the military jagir granted at any time before the fourth day of August 1914, the jagirdar or his successor, as the case may be, shall be paid an amount equal to twenty-five per centum of the sum payable annually to the jagirdar immediately before the extinguishment and resumption in respect of the assignment or grant.(2)The amount payable under sub-section (1) shall be paid in cash in two annual instalments as under :-Fifteen per centum of the amount in the first year;ten per centum of the amount in the second year.]Provided that -(a)in the case of a military jagir referred to in the proviso to section 3, the Jagirdar shall, before the 15th May, 1961, be entitled to claim compensation in lieu of the continuance of the jagir for his life; and where the jagirdar makes such a claim the jagir shall be deemed to be extinguished and resumed on the date on which such claim is made;(b)in the case of the resumption and extinguishment of any hereditary parwarish or pension, any amount thereof received by the jagirdar after the 14th November, 1957, shall be deducted in computing the amount of compensation payable to him or his successor.](2)The amount of compensation payable under sub-section (1) shall be paid in cash either in one lump sum or in such number of annual instalments not exceeding twenty, as the State Government may prescribe.(3)Where the amount of compensation is to be paid in instalments, interest at the rate of 2 per cent per annum to be calculated in the prescribed manner shall be payable thereon to the person entitled to receive the amount.
