Section 34 in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
34. Dues and deductions how payable.
(1)The amounts recoverable from a jagirdar under clause (e) of sub-section (1) of section 22 and those determined in an order made under sub-section (2) of section 32 shall be deducted from the compensation payable to him under section 26.(2)The amount finally determined under clauses (b), (c) [xxx] [Omitted by Rajasthan 13 of 1954.] and (e) of sub-section (1) of section 32 shall be payable in the same number of instalments as the compensation payable to the jagirdar.
