Section 18 in The M.P. Ceiling On Agricultural Holdings Act, 1960
18. Interim payment.
(1)Where the amount of compensation is not paid to a holder within a period of six months from the date of vesting, the State Government shall, subject to such restrictions and conditions as to security, repayment or otherwise as may be prescribed, direct the payment to each such holder of interim compensation which shall not be less than one-twentieth of the estimated amount of compensation subject to the maximum of one thousand rupees.(2)Such interim compensation shall be deemed to be part of the compensation payable under this Act, and shall be deducted from and adjusted against it.
