Section 19(2) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
(2)If there has been distribution of such net amount in accordance with sub-Sections (3) and (4) of Section 18, the amount falling to the share of each person those sub-sections shall be payable in the same number of instalments as to the Zamindar or Biswedar.
