Section 31(1) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
(1)The net amount of compensation payable to an Intermediary under Section 10 after deducting the amounts specified in Section 15 and sub-section (2) of Section 16 shall be paid:-(i)In one lump-sum to the Intermediary whose net annual income does not exceed Rs. 250/-.(ii)In 3 equal annual instalments to the Intermediary whose net annual income exceeds Rs. 250/- but does not exceed Rs. 500/-.(iii)In 5 equal annual instalments to the Intermediary whose net annual income exceeds Rs.500/- but does not exceed Rs. 1,000/-.(iv)In 6 equal annual instalments to the Intermediary whose net annual income exceeds Rs. 1,000/-but does not exceed Rs. 2,000/-.(v)In 8 equal annual instalments to the Intermediary whose net annual income exceeds Rs. 2,000/- but does not exceed Rs. 5,000/.(vi)In 10 equal annual instalments to the Intermediary whose net annual income exceeds Rs. 5,000/- but does not exceed Rs. 10,000/-.(vii)In 12 equal annual instalments to the Intermediary whose net annual income exceeds Rs. 10,000/- but does not exceed Rs. 20,000/-.(viii)In 15 equal annual instalments to the Intermediary whose net annual income exceeds Rs. 30,000/-.
