Section 40(4) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
(4)The payment of compensation to the Insurance Company through the Jagirdar, under sub-rule (3) shall be a full discharge of the State Government from the liability to pay compensation in lieu of the resumption of his Jagir lands. The Government will not in any way be responsible for the regular payment of the annuity by the Insurance Company to the Jagirdar and it will be a matter entirely between the Insurance Company and the Jagirdar and the Government will not be a party to it.
