Section 40 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
40.
(1)If any Jagirdar wants to purchase annuity from any insurance company out of the compensation payable to him, he may apply to the Jagir Commissioner in J.A. Form 10.(2)The Jagir Commissioner shall forward the application for the orders of the Government with his recommendations after taking into consideration the following matters :(a)age of the Jagirdar;(b)total amount of compensation payable to the Jagirdar;(c)number of instalments;(d)amount of each instalment;(e)amount of compensation for which the Jagirdar wants to purchase annuity; and(f)amount of annuity which the Insurance Company would pay to the Jagirdar for his life-time.(3)The Government may sanction or reject the application after considering the merits of each case. In case the application is sanctioned the amount of compensation for which the Jagirdar wants to purchase annuity shall be paid to the Insurance Company nominated by the Jagirdar, after obtaining a joint receipt of the amount from the Jagirdar and the Insurance Company.(4)The payment of compensation to the Insurance Company through the Jagirdar, under sub-rule (3) shall be a full discharge of the State Government from the liability to pay compensation in lieu of the resumption of his Jagir lands. The Government will not in any way be responsible for the regular payment of the annuity by the Insurance Company to the Jagirdar and it will be a matter entirely between the Insurance Company and the Jagirdar and the Government will not be a party to it.
