Section 5 in The Madhya Bharat Abolition of Jagirs Rules
5.
Where the amount of compensation determined by the Jagir Commissioner under section 13 is subsequently modified, enhanced or reduced in consequence of any order passed in appeal under section 29/the instalments remaining unpaid shall be adjusted accordingly. Where, however, the excess amount of compensation and interest paid thereon cannot be recovered out of the subsequent instalments, it shall be recovered as an arrears of land revenue, if within one month from the date of communication of the order in such proceedings, the payee fails to refund to excess amount. The excess payment so recovered shall be accounted for as a minus expenditure under the head "Compensation of Jagirdars on the abolition of Jagirdari system."
