Section 22(6) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(6)If the amount paid as interim compensation exceeds the amount of compensation finally determined under the Act, such excess shall be refunded by the intermediary:-(a)In a lump sum if it does not exceed one-fourth of the annual instalment of compensation finally determined; and(b)In two equal instalments in other cases.
