Section 36(1) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
(1)Where within the period of six months from the date of resumption of any jagir land, the compensation and rehabilitation grant payable to the jagirdar is not finally determined the Government may, subject to such conditions (including conditions relating to the obtaining of a security or an indemnity bond as may be prescribed), direct the payment to the jagirdar [by way of interim compensation and rehabilitation grant, such sum, not exceeding one-tenth of the estimated amount of compensation and rehabilitation grant, as the Jagir Commissioner may fix], and such sum shall be inclusive of any interim payment ordered under section 36-A to be made.](a)[ and (b) xxx] [Omitted by Rajasthan 8 of 1957.][Provided that if the compensation and rehabilitation grant payable to the jagirdar is not finally determined within the period of one year from the date of resumption of his jagir land, the Government may likewise direct the periodical payment to the jagirdar of such fraction of the estimated amount of compensation and rehabilitation grant by way of interim compensation and rehabilitation grant until the final determination thereof as the Government may specify in each particular case.] [Added by Rajasthan 17 of 1955.]
