Section 7 in The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956
7. When payable.
- The instalments due on a bond from the date of its enfacement shall be payable on presentation from and after the first date of the yearly or half-yearly instalment which falls next after the delivery of the bond to the Jagirdar:Provided that if one or more instalments have already fallen due before the delivery of the bond, these instalments shall be payable immediately after the delivery of the bond.
