Section 20(1) in Jaunsar-Bawar Zamindari Abolition and Land Reforms (Chapter III) Rules, 1961
(1)Where the total amount of compensation payable to an intermediary does not exceed rupees fifty, it shall be paid in one lump sum together with interest thereon, calculated and 2-½ per cent per annum from the appointed date to the date of finalization of the compensation statement.
