Section 19(1) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
(1)Subject to any order passed on appeal, review or otherwise in accordance with the provisions of Chapter IV, the net amount of compensation determined under subSection (2) of Section 18 shall be divided into fifteen equal annual instalments or, at the opinion of the Zamindar or Biswedar, into thirty equal half yearly instalments.
