(1)Where an application under Section 54 has been allowed and the purchase price determined under Section 57 by the Land Tribunal, the cultivating tenant shall deposit with the Land Tribunal to the credit of the Land Board: -(i)where the purchase price is proposed to be paid in a lump, the entire amount due within one year; or(ii)Where the purchase price is proposed to be paid in instalments, the first instalment thereof within [six months] [Substituted by Act 35 of 1969.] from the date on which the order of the Land Tribunal under Section 57 has become final.[Provided that Land Tribunal may, on application by the cultivating tenant before the expiry of the said period of one year of six months as the case may he, extend the period for making such deposit, so however that the period so extended shall riot exceed three months.] [Inserted by Act 35 of 1969.]
