5. Mode of payment of amount due under section 4 (1).
- The amount payable to a jenmi, other than a religious or charitable institution of a public nature, under sub-section (1) of section 4 may be paid either in cash or in Government bonds carrying interest at the rate of four and a half per centum per annum and redeemable at the expiration of six years from the date of issue of the bonds, or partly in cash and partly in such bonds, as may be prescribed.
