Section 3I(1) in The Hyderabad (Abolition of Cash Grants) Act, 1952
(1)The amount of compensation payable under sub-section (1) or clause (b) of subsection (2) of section 3, or under clause (a) of sub-section (1) of section 5-A, shall be paid in cash, or in transferable bonds as provided in sub-section (2), or partly in cash and partly in such transferable bonds as the State Government may determine.
