Section 16 in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008
16. Interim payment.
(1)Where within a period of one year from the date of resumption the compensation payable to a Jagirdar is not determined, the Government shall subject to such conditions (including conditions relating to the obtaining of a security of an Indemnity Bond) as may be prescribed, direct the payment to each such Jagirdar of interim payment which shall-(a)if no deductions are to be made under Sections 14 and 15, be equal to one-tenth of the estimated amount of compensation;(b)if deductions are to be made as aforesaid, be such amount as may be prescribed.(2)An interim compensation payable under this section shall be paid within 18 months from the date of resumption and any compensation so paid shall be adjusted against the amount of compensation finally determined under this Act.
