Section 38E(3) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
(3)[ The payment of the additional rehabilitation grant mentioned in sub-section (1) and of the interest thereon mentioned in sub-section (2) shall commence after the total amount of compensation payable under section 26 and of rehabilitation grant payable under section 38-A has been paid upto the jagirdar and shall be made in three equal annual instalments or six equal half yearly instalments either in cash or in bonds or partly in cash and partly in bonds.] [Substituted by Rajasthan 43 of 1960.]Chapter-VIII Miscellaneous
