Section 25 in The Gujarat Agricultural Lands Ceiling Act, 1960
25. Mode of payment of amount of compensation.
(1)The amount of the compensation payable under this Act shall be payable in cash, or in transferable bonds as provided in sub-section (2) or partly in cash and partly in such transferable bonds, according as the State Government may think fit.(2)Where any amount of compensation is to be paid in transferable bonds, such bonds shall carry interest at the rate of four and half percent per annum from the date of their issue and shall be repayable, during such period not exceeding twenty years from the date of their issue as may be prescribed, by equated annual instalments of principal and interest.(3)The bonds shall be of such denomination and shall be in such forms as may be prescribed.
