Section 15 in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008
15. Payment of compensation money.
(1)After the amount of compensation payable to a Jagirdar under Section 8 is determined under clause (a) of Section 13 and the amount deducted form it under Section 14, the balance [shall be payable in maximum ten annual instalments] [Substituted by M.B. Act 28 of 1956 Published in M.B. Gazette dated 30-10-1956 and came into force on the same day.].(2)The amounts determined under clauses (c), (d) and (e) of Section 13 shall be deducted and paid annually to the persons entitled thereto, out of the annual instalments referred to in sub-section (1) and the remaining amount of the instalment shall be payable by the Government to the Jagirdar.(3)Where compensation under this Act is payable to-(a)a Waqf trust, endowment or Devasthani Jagirdar the compensation money shall be deposited with such authority or Bank as may be prescribed and shall be disposed of according to the provisions contained in any law for the time being in force relating to Waqfs, trusts, endowments, or Devasthani Jagirdars;Explanation. - For the purposes of this, section and Schedule I, Devasthani Jagirdar shall mean a Devasthan or place of worship to which a Jagir has been assigned for the purpose of its worship or maintenance.(b)a minor or a person suffering from a legal disability who is under the superintendence of the Court of Wards, the compensation money shall be paid to the Court of Wards;(c)a minor or a person suffering from a legal disability who is not under the superintendence of the Court of Wards, the compensation money shall be deposited in the Court of the District Judge having jurisdiction and shall be disposed of in accordance with the direction of that Court.(4)The payment of compensation money, under this Act, to a Jagirdar, and to his Zamindars and co-sharers and to persons entitled to a maintenance allowance, if any, shall be a full discharge of the Government from the liability to pay compensation in lieu of the resumption of his Jagir-lands by the Government but shall not prejudice the rights to which any other person may be entitled, by due process of law to enforce against the person to whom any amount has been so paid.
