Section 28 in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
28. When payable.
- The instalments due on a bond from the date of its enforcement shall be payable on presentation from and after the first date of the yearly or half-yearly instalment which falls next after the delivery of the bond to the intermediary:Provided that if one or more intalments have already fallen due before the delivery of the bond, the interim compensation paid in cash shall be adjusted against such instalments and bonds shall be issued for the balance.
