Section 10 in The Rajasthan Cash Jagirs Abolition Act, 1958
10. Any other class of grant of money.
Second Schedule[See sub-section (2) of Section 3]Scale of Compensatory PaymentA person in respect of a cash jagir to which this Act applies will be paid monthly by way of compensation a sum of money equal to the monthly rate of the cash jagir being paid to him, whether monthly or otherwise, immediately before the 1st day of April, 1958 hereinafter referred to as the said day,-(a)if such monthly rate does not exceed fifty rupees, for a period of fifteen years as from the said day;(b)if such monthly rate exceeds fifty rupees but does not exceed two hundred and fifty rupees, for a period of twelve years as from the said day; and(c)if such monthly rate exceeds two hundred and fifty rupees for a period of ten years as from the said day.NotificationsSection 6(2)
