Section 16(2) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
(2)The amount determined under Section 11 shall be payable to the Guzaredar out of the instalments of compensation payable to the Intermediary for such period only as the payment of instalments of compensation to the Intermediary continues. Ordinarily, the amount payable to a Guzaredar under Section 11 will bear the same proportion to the annual instalments payable to the Intermediary as the amount of cash maintenance allowance which that Guzaredar used to receive from the Intermediary before the date of vesting bears to the net income of the Intermediary on which compensation has been calculated.
