Section 17A in The Maharashtra Personal Inams Abolition Act, 1953
17A. [ Amount of compensation to be payable in transferable bonds. [This section was inserted by Bombay 9 of 1954, Section]
- The amount of compensation payable under the provisions of this Act shall be payable in transferable bonds carrying interest at the rate of three per cent, per annum from the date of the issue of such bonds and shall be repayable during a period of twenty years from the date of the issue of such bonds by equated annual instalments of principal and interest. The bonds shall be of such denominations and shall be in such forms as may be prescribed.]
