Section 27(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(2)If the Sub-Divisional Officer orders such payment in annual instalments, such instalments shall not exceed ten in number and shall be fixed with due regard to the following matters, namely:(i)the total amount of compensation payable,(ii)the paying capacity of the liable to pay the sum, and(iii)such other matters as may be prescribed.
