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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(6) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(6)The compensation fixed under sub-section (5), may, at the option of the Market Committee, be paid in lump-sum or in such number of equal annual instalments not exceeding ten as the Collector may fix. Where the compensation is paid in instalments, it shall carry interest at the rate of six percent, per annum which shall be payable along with the instalment.