Section 16(1) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
(1)After the amount of compensation payable to a Jagirdar under Section 10 is determined under clause (a) of sub-section (1) of Section 14 and the amount specified under Section 15 is deducted from it the balance shall be divided into such instalments not exceeding ten as may be prescribed.
