Section 38A in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
38A. Liability for payment of rehabilitation grant.
(1)There shall be paid to every jagirdar to whom compensation is payable under this Act a rehabilitation grant on the scale specified in the Third Schedule:Provided that such rehabilitation grant shall not be payable to any institution mentioned in clause (7) of the Second Schedule.(2)The rehabilitation grant payable under sub-section (1) shall be clue as from the date of resumption and shall carry simple interest at the rate of 2-x/2 per cent per annum from the date upto the date of payment:Provided that no interest shall be payable on any amount of rehabilitation grant which remains unpaid for any default of the jagirdar or his agent or his legal representative-in-interest.
