Section 16 in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
16. Payment of compensation money.
(1)After the amount of compensation payable to a Jagirdar under Section 10 is determined under clause (a) of sub-section (1) of Section 14 and the amount specified under Section 15 is deducted from it the balance shall be divided into such instalments not exceeding ten as may be prescribed.(2)The amounts determined under clauses (c) and (d) of sub-section (1) of Section 14 shall be deducted and paid annually to the persons entitled thereto out of the annual instalment referred to in sub-section (1) and the remaining amount of the instalment shall be paid to the Jagirdar in such manner as may be prescribed.(3)Where compensation under this Act is payable to-(a)a minor or a person suffering from a legal disability who is under the superintendence of the Court of Wards, the compensation money shall be paid to the Court of Wards;(b)a minor or a person suffering from a legal disability who is [x x x] [The words 'not' omitted by M.P. Act 1 of 1954 Section 7.] under the superintendence of the Court of Wards, the compensation money shall be deposited in the Court of District Judge having jurisdiction and shall be disposed of in accordance with the directions of that Court.(4)The payment of compensation money, under this Act, to a Jagirdar and co-sharer, [,] [The sign comma was inserted, by M.P. Act 1 of 1954] if any, [and to] [Inserted by M.P. Act 1 of 1954] persons entitled to maintenance allowance shall be a full discharge of the State Government from the liability to pay compensation in lieu of the resumption of his Jagir-land but shall not prejudice the rights to which any other person may be entitled, by due process of law to enforce against the person to whom any amount has been so paid.
