Section 16(1) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008
(1)Where within a period of one year from the date of resumption the compensation payable to a Jagirdar is not determined, the Government shall subject to such conditions (including conditions relating to the obtaining of a security of an Indemnity Bond) as may be prescribed, direct the payment to each such Jagirdar of interim payment 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.
