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State of Rajasthan - Section
Section 38 in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963
38. Mode of payment of compensation.
- The amount of compensation determined under sub-section (3) of Section 30G shall be payable in cash in the manner indicated below :-| (i) | Where the total amount of compensation payabledoes not exceed Rs. 500/- | In a lump-sum. |
| (ii) | Where the total amount of compensation exceedsRs. 500/- but does not exceed Rs. 5,000/- | In five equal yearly instalments the firstinstalment being paid within six months of the date of surrenderof land under sub-section (2) of Section 30E or ejectmenttherefrom under subsection (4) of that section. |
| (iii) | Where the amount of compensation exceeds Rs.5,000/- | In ten equal yearly instalments, the firstinstalment being paid as indicated in clause (ii) above. |