Section 3(4) in The Rajasthan Kasar Bhom Abolition Act, 1961
(4)The payment of such compensation shall be made in three equal yearly instalments, the first of such instalments being payable on the first day of January, 1962 and the provisions of the Rajasthan Pensions Act, 1958 (Rajasthan Act 27 of 1958) shall apply to every such payment.
