Section 38A(2) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
(2)The rehabilitation grant payable under sub-section (1) shall be clue as from the date of resumption and shall carry simple interest at the rate of 2-x/2 per cent per annum from the date upto the date of payment:Provided that no interest shall be payable on any amount of rehabilitation grant which remains unpaid for any default of the jagirdar or his agent or his legal representative-in-interest.
