Section 21(2) in Assam State Acquisition of Zamindaries Act, 1951
(2)Of the balance remaining after such deduction.-(a)In case the amount of such balance is rupees two thousand and five hundred or less, the entire amount shall be paid in cash.(b)In other cases, twelve and half per cent of the amount shall be paid in cash and the balance shall be paid in cash or bonds or partly in cash and partly in bonds.
