Section 24B in The Pepsu Tenancy and Agricultural Lands Rules, 1958
24B. [ Mode of Payment of Compensation. [Substituted by GSR No. 52, dated 22nd February, 1963.]
(1)A sum up to maximum of Rs. 2,500 shall be paid in lump sum, in cash, towards the final compensation due for surplus area vesting in the State Government under Section 32-E :Provided that if after payment of the above amount a sum less than Rs. 50 is due as compensation that too shall be paid in cash simultaneously.(2)The remaining amount of compensation, if any, worked out after completing Part B of the compensation statement shall be paid in bonds :Provided that any amount which cannot be covered by bonds shall be paid in cash.(3)The amount paid in cash under sub-rule (1) shall be deemed to be a part of, and shall be adjusted against the amount of compensation payable to the person concerned.]
