Section 12 in The Himachal Pradesh Utilisation of Surplus Area Scheme, 1974
12. Payment of amount in instalments.
- The amount prescribed in section 15 of the Act shall be paid by the allottee in the following manner:-(1)The amount payable under section 15 of the Act shall, if it is not voluntarily paid in lump sum be paid-(a)Where it does not exceed 100 rupees, in four six-monthly instalments,(b)Where it exceeds 100 rupees but does not exceed 200 rupees in eight six-monthly instalments.(c)where it exceeds 200 rupees in twelve six-monthly instalments.(2)All instalments referred to in sub-paragraph (1) shall be equal in amount upto a rupee, the balance, if any, being payable with the last instalment.
