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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Karnataka - Subsection

Section 73(3) in Karnataka Land Reforms Act, 1961

(3)The amount payable under sub-section (1) shall be paid in 2 nontransferable and non-negotiable bonds carrying interest at the rate of five and a half per cent per annum and of guaranteed face value maturing within a specified period not exceeding twenty years:Provided that the amount payable under the bonds issued under this subsection may be paid in such number of instalments not exceeding twenty as may be prescribed.