Section 21 in Assam State Acquisition of Zamindaries Act, 1951
21. Mode of payment of compensation.
(1)After the compensation statement has been finally published, the Compensation Officer shall deduct from the amount shown in the compensation statement as payable to a proprietor or tenure-holder or any other person having interest in the estate or tenure name in the said compensation statement, the following amount : -(a)Where any ad interim payment has been made to any outgoing proprietor or tenure-holder under section 20, any such payment in excess of 2½ per cent per annum of the amount of compensation payable under section 18.(b)The amount if any, for the deduction of which the Deputy Commissioner has passed an order in respect of arrears mentioned in sub-section (3) of section 4 of this Act.(2)Of the balance remaining after such deduction.-(a)In case the amount of such balance is rupees two thousand and five hundred or less, the entire amount shall be paid in cash.(b)In other cases, twelve and half per cent of the amount shall be paid in cash and the balance shall be paid in cash or bonds or partly in cash and partly in bonds.(3)The bonds referred to in (b) of sub-section (2) above may be either negotiable or non-negotiable, and transferable in such circumstances and in such manner as may be prescribed, and every such bond shall provide for repayment of the total amount thereof in twenty equal annual instalments, and for the payment every year of interest at the rate of two and half per centum per annum on the amount outstanding thereon, with effect from the date of issue : provided that the bond shall be redeemable at the option of the Government at any time before the last instalment falls due.(4)The Compensation Officer shall, as provided for in sub-section (2), make payment of the compensation so payable to the person entitled according to the compensation statement finally published.(5)If any dispute arises as to the title of any such person to receive the amount or as to the apportionment of it, the Compensation Officer may, if the thinks fit, keep the amount of compensation or the bonds referred to above in deposit in the manner prescribed, until the Claims Officer or any competent court to whom the parties shall be referred finally determines the dispute, and on such determination the Compensation Officer shall pay the amounts or the portions thereof, to the person or persons entitled to receive the same.
