51. Sum payable by holder of rent-free land to be payable in two instalments.
- Wherever any land, as mentioned in the last preceding section, shall be deemed to form a tenure or under-tenure held immediately from a landholder as therein provided, every sum payable to the landholder in respect of such land in any one year shall be payable in two equal instalments on such dates as the Commissioner of the Division may fix.Such Commissioner shall cause due notice to be given in the villages concerned of the dates so fixed by him.
