(5A)[ Notwithstanding anything contained in Sub-section (4) or Sub-section (3):(a)Where the cultivating tenant has opted to pay the purchase price payable by him under Section 72L in a lump, or(b)where the landowner or the intermediary is a small holder and the amount of compensation in respect of all holdings held by cultivating tenants under him does not exceed five thousand rupees,the amount, of compensation determined under sub-section (3) shall be paid in cash in lump within one year from the date of such determination and if not so paid shall bear interest at the rate of four percent per annum from the date Lit expiry of that period.
