Section 21(2) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
(2)The amount of maintenance allowance shall be payable out of the instalments of compensation payable to the Jagirdar for such period only as the payment of instalments of compensation continues. Ordinarily the amount of maintenance allowance payable to a person fixed under this will bear the same proportion to the annual instalment payable to the Jagirdar, as the amount of maintenance allowance with that person used to receive from the Jagirdar before the date of resumption, bears to the Sanadi income of the Jagir.
