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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Bombay Presidency - Subsection

Section 4(2) in The Bombay Inferior Village Watans Abolition Rules, 1959

(2)Where the amount of occupancy price does not exceed the amount of assessment, the amount, shall be paid in the instalment and in other cases in lumpsum or in three equal annual instalments.