Section 10 in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008
10. Portion of compensation which a Zamindar is entitled to receive.
(1)Where any Jagir-land is settled on zamindari system by a Jagirdar, every Zamindar shall be entitled to receive out of the compensation payable to the Jagirdar such amount as may be determined in accordance with the manner specified in Schedule II. [This amount 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)Interest at the rate and in the manner specified in sub-section (2) of Section 8 shall be payable to the Zamindar on the amount referred to in sub-section (1) out of the amount of interest payable to the Jagirdar under the said sub-section.
