Section 35 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Vindhya Pradesh)
35.
(i)When a person entitled to receive compensation dies before any or all the instalments of compensation are paid to him, the remaining instalments shall be paid to his legal representatives.(ii)If the total compensation remaining due to the Jagirdar after his death exceeds the sum of Rs. 500, payment will be made only on production of a probate of his Will or letters of administration of his estate or a certificate granted under the Indian Succession Act (XXXIX of 1952).(iii)If his total compensation remaining due to the Jagirdar after his death is not more than a sum of Rs. 500, it may be paid to such person as the fit, determine to be(iv)Any payment made in good faith under this rule shall fully absolve the State Government in respect of its liability to pay such compensation.
