Section 23 in The Punjab Security of Land Tenures Rules, 1956
23. [ Payment of purchase price in instalments. [Punjab Government Notification No. 703-R.A-I(II)-59/3347, dated the 30th June, 1959.]
(1)A tenant desiring to purchase land under section 18 of the Act shall make an application in Form Q to the Assistant Collector I Grade, having jurisdiction, personally or through his recognised agent.(2)The payment of compensation, under sub-section (4) or Section 18, shall be made either in a lump sum or in six monthly-equated instalments, not exceeding ten, the balance being payable with last instalment.(3)The lump sum or the first instalment of purchase price shall be deposited in Government treasury, or a sub-treasury or paid to the Assistant Collector I Grade, having jurisdiction, within 15 days of his determining the value of the land and every subsequent instalment within fifteen days of the date on which it becomes due.]
