Section 3 in The Bombay Bhil Naik Inams Abolition Rules, 1955
3. Period within which the occupancy price under the proviso to sub-section (1) of section 5 is payable.
- The occupancy price payable to the State Government under the proviso to sub-section (1) of section 5 shall be paid within a period of five years from the appointed date.
