Section 33 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
33.
The net amount of compensation payable to a Jagirdar under Section 9 after deducting the amounts specified in Section 14 shall be paid-(1)in lump sum on [2nd April, 1954] [Substituted, by Notification dated 17-2-1954, published in Bhopal Gazette, dated 27-2-1954.] to the Jagirdar whose net annual income does not exceed Rs. 1,000/-;(2)in three equal annual instalments on 1st October, every year, to the Jagirdar whose net annual income exceeds Rs. 1,000/- but does not exceed Rs. 3,000/-;(3)in five equal annual instalments on 1st October, every year, to the Jagirdar whose net annual income exceeds Rs 3,000/- but does not exceed Rs. 10,000/-;(4)in seven equal annual instalments on 1st October, every year, to the Jagirdar whose net annual income exceeds Rs. 10,000/- but does not exceed Rs. 20,000/-; and(5)in nine equal annual instalments on 1st October, every year, to the Jagidar whose net annual income exceeds Rs. 20,000/-.
