Section 2 in The Madhya Bharat Abolition of Jagirs Rules
2.
Subject to the provision of sub-section (2) of section 15, the amount of compensation payable to a Jagirdar under section 8 shall, after making the deductions with respect to the dues and debts under section 14, be paid to him in annual instalments as shown below-(i)Where the gross annual income of the Jagirdar does not exceed Rs. 500-two annual instalments;(ii)Where the gross annual income of the Jagirdar exceeds Rs. 500 but does not exceed Rs. 750-three annual instalments;(iii)Where the gross annual income of the Jagirdar exceeds Rs. 750 but does not exceed Rs. 2,000-four annual instalments;(iv)Where the gross annual income of the Jagirdar exceeds Rs. 2,00Q-ten annual instalments.Such instalments shall become payable to him on the 4th December, of each year.
