Section 40 in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
40. Conditions for paying interim compensation.
- The following shall be conditions subject to which interim compensation under section 36 of the Act may be ordered to be paid to a Jagirdar whose jagir has been resumed:-(1)If the amount paid as interim compensation exceeds the amount of compensation finally determined under the Act, such excess shall be refunded by the Jagirdar-(a)in a lump sum if it does not exceed one-fourth of the annual instalment of compensation finally determined.(b)in two equal annual instalments, in other cases.(2)[ The amount of such interim compensation shall be paid in cash in one instalment.] [Substituted by Notification No. F. 4(361) Revenue 1/54, dated 3-5-1955, published in Rajasthan Gazette Part IV-C, dated 4-5-55.](3)Out of each instalment so paid, the Jagirdar, shall pay such persons entitled to receive a maintenance allowance out of the Jagir income as may from time to time be specified such sums as may likewise be fixed on a temporary basis.(4)The Jagirdar shall be required, before the payment of interim compensation under section 36 of the Act starts, to execute a bond, [without, sureties, or if the Jagir Commissioner or an officer authorised by him so directs, with one surety] [Substituted by Notification No. F. 4(361) Revenue 1/54, dated 3-5-1955, published in Rajasthan Gazette Part IV-C, dated 4-5-55.] promising to repay to the Government:-(i)the aggregate of all amounts received by him under that provision in case the amount finally determined as payable to him by way of compensation after making all deductions therefrom permissible by the Act is nil, or(ii)the difference between the said aggregate and the amount of compensation finally determined.(5)the Jagirdar will also be entitled to have alike bond taken by the Jagir Commissioner from the persons referred to sub-rule (3) of this rule.(6)[ Notwithstanding anything contained in sub-rule (3) the Jagir Commissioner may in the case of a widow or a minor or any other person who in entitled to receive a maintenance allowance out of the Jagir income, pay the whole or any part of such maintenance allowance on a provisional basis after taking into consideration the minimum requirements of the widow or minor or such other person even before the payment of interim or final compensation to the Jagirdar subject to the execution of a bond by the widow or the guardian of the minor or such other person as the case may be with or without sureties as the Jagir Commissioner in each case may order, promising to indemnify the whole or part of the maintenance allowance so paid and as is found not payable on the determination of final compensation. The maintenance so paid shall be adjusted towards the amount finally determined.] [Substituted by Notification No. 3926/F. 4(361) Revenue A/54, dated 20-7-1956, published in Rajasthan Gazette Part IV-C, dated 4-8-56.]
