Section 16(2) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
(2)The amounts determined under clauses (c) and (d) of sub-section (1) of Section 14 shall be deducted and paid annually to the persons entitled thereto out of the annual instalment referred to in sub-section (1) and the remaining amount of the instalment shall be paid to the Jagirdar in such manner as may be prescribed.
