Section 5A(2) in The Punjab Resumption of Jagirs Act, 1957
(2)The amount payable under sub-section (1) shall be paid in cash in two annual instalments as under :-Fifteen per centum of the amount in the first year;ten per centum of the amount in the second year.]Provided that -(a)in the case of a military jagir referred to in the proviso to section 3, the Jagirdar shall, before the 15th May, 1961, be entitled to claim compensation in lieu of the continuance of the jagir for his life; and where the jagirdar makes such a claim the jagir shall be deemed to be extinguished and resumed on the date on which such claim is made;(b)in the case of the resumption and extinguishment of any hereditary parwarish or pension, any amount thereof received by the jagirdar after the 14th November, 1957, shall be deducted in computing the amount of compensation payable to him or his successor.]
