Section 17 in The M.P. Ceiling On Agricultural Holdings Act, 1960
17. Manner of payment of compensation.
- Subject to the provisions of this Act and the rules made thereunder the compensation payable under Section 16 shall be paid in the following manner, namely-(a)in cash in full within six months of the date of vesting where the total amount of compensation does not exceed one thousand rupees;(b)in other cases, a sum not less than one thousand rupees shall be paid within six months of the date of vesting and the balance shall be paid in equal annual instalments not exceeding nineteen, subject to the condition that no instalment except the one that relates to final payment shall be less than one hundred rupees :Provided that the State Government may at any time for special reason pay to any holder the amount of future instalments not exceeding five in advance.
