Section 38E(2) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
(2)The additional rehabilitation grant mentioned in sub-section (1) shall carry simple interest at the rate of two and a half per cent per annum from the date of resumption till the date of payment thereof:Provided that no interest shall be payable on any amount of the additional rehabilitation grant which remains unpaid for any default of the jagirdar or his agent or his legal representative- in-interest.]
