Section 17(1) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
(1)After the amount of compensation payable to a landowner under section 12 is finally determined under sub-section (2) of section 15 and the amount specified in clause (b) of sub-section (1) of that section as finally determined is deducted therefrom, the balance shall be divided into thirty equal annual instalments.
