Section 9 in The Nazool Lands (Transfer) Rules, 1956
9. [ Installments. [Amended vide No. 7409-R-II-69/14455, dated the 30th June, 1970.]
- The price of the nazool land transferred under these rules shall be payable in twenty equal six monthly installments. The first installment shall be payable alongwith the land revenue falling due in respect of the nazool land next after its transfer, and thereafter each subsequent installment shall be likewise payable with the land revenue.]
