Section 28 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Vindhya Pradesh)
28.
The total amount of compensation decided by the Land ReformCommissioner, will be paid in not more than ten equal annual instalments along with simple interest on each instalment at 3½% per annum from the date of resumption. The date on which the annual instalment will become due will be fixed by the Land Reform Commissioner in each case. A certificate will be issued by the Land Reform Commissioner in JA Form 9, to the Jagirdar showing the total amount of compensation, the amount of each instalment and the date on which and the Treasury at which the annual instalments will be payable.
