Section 5(2) in The Hyderabad Abolition of Inams and Cash Grants Act, 1954
(2)In the case of land referred to in clause (i) of sub-section (1), -(a)the permanent tenant shall be liable to pay occupancy price equal to twice the amount of the full assessment of the land in his possession, and(b)the tenant shall be liable to pay occupancy price equal to six times the amount of the full assessment of the land in his possession, to the inamdar within the prescribed period and in the manner provided in sub-section (3) :Provided that in the case of a tenant, the occupancy price may be paid in three equal instalments at such intervals as may be prescribed.
