Section 17 in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
17. Interim compensation.
(1)Where within the period of nine months from the date of resumption the compensation payable to a Jagirdar is not determined, the State Government shall, subject to such conditions (including conditions relating to the obtaining of a security or indemnity bond) as may be prescribed, direct the payment to such Jagirdar which shall-(a)if no deductions are to be made under Sections 14 and 15, be equal to one-tenth of the estimated amount of compensation;(b)if deductions are to be made as aforesaid, be such amount as may be prescribed.(2)An interim compensation payable under this section shall be paid within eighteen months from the date of resumption and any compensation so paid shall be adjusted against the amount of compensation finally determined under this Act.
