Section 43(5) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(5)[If a tenant referred to in clause (ii) of sub-section (4)] [These words, brackets and figures were substituted for the words 'If such tenant', by Schedule Ill, Clause 21 (3).] is unable to deposit with the Tribunal [the purchase price] [These words were substituted for the words 'the price' by Bombay 4 of 1960, Section 7 (3).] in lump sum within the period fixed by the Tribunal, the tenant may deposit with the Tribunal within the said period an amount equal to one-twelfth of [the purchase price] [These words were substituted for the words 'the price' by Bombay 4 of 1960, Section 7 (3).] and the interest for one year at the rate of 4½ per cent, per annum on the balance amount of [the purchase price] [These words were substituted for the words 'the price' by Bombay 4 of 1960, Section 7 (3).] and apply to the Tribunal for the facility of payment of [the purchase price] [These words were substituted for the words 'the price' by Bombay 4 of 1960, Section 7 (3).] in instalments. On such deposit being made the facility shall be granted by the Tribunal.
