Section 15(1) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008
(1)After the amount of compensation payable to a Jagirdar under Section 8 is determined under clause (a) of Section 13 and the amount deducted form it under Section 14, the balance [shall be payable in maximum ten annual instalments] [Substituted by M.B. Act 28 of 1956 Published in M.B. Gazette dated 30-10-1956 and came into force on the same day.].
