Section 3 in The Bombay Inferior Village Watans Abolition Rules, 1959
3. Period within which occupancy price to be paid under sections 5(1) and 6.
- The occupancy price payable under sub-section (1) of section 5 or under section 6 shall be paid within a period of [six years] [Substituted by G. N. of 15.6.1963.] from the appointed date :[Provided that, where a watandar produces a certificate from the Collector to the effect that an application for compensation under section 11 made by him, disclosing a prima facie valid claim for compensation, is pending, then such occupancy price may be paid within one month from the date of the decision of the application, if no compensation is awarded, or the date on which compensation awarded is paid to the watandar.] [Added by G. N. of 30.1.1961.]
