Section 33 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Vindhya Pradesh)
33.
Whenever a Jagirdar, after obtaining the previous approval of the State Government, contracts with any firm that one or more instalments or part of any instalment due to him, may be paid to the firm from whom he may have purchased or intends to purchase tractors, pumps or other agricultural machinery and applies to the State Government that any instalment or instalments or part of any instalment be paid to the firm direct, the State Government may pay the amount of such instalment or instalments, or part of instalment, when they become due to the firm concerned and deduct the same from the amount of compensation due to the Jagirdar.
