Section 15(2) in The Karnataka Certain Inams Abolition Act, 1977
(2)The amount payable under this Act, may, in accordance with the rules made in this behalf, be paid in one or more of the following modes, namely:-(i)in cash, in full or in annual installments not exceeding ten ;(ii)in bonds, either negotiable or non negotiable, carrying interest at the rate specified in sub-section (1) and of guaranteed face value maturing within a specified period not exceeding ten years :Provided that the amount payable under the bonds issued under this clause may be repaid in such number of installments not exceeding ten as may be prescribed.
