Section 8(4) in The Pepsu Occupancy Tenants (Vesting of Proprietary Rights) Act, 1954
(4)Where the amount of compensation exceeds two hundred and fifty rupees, the excess amount may be given in bonds carrying interest at three per centum per annum from the date of the award to the date of the redemption of bonds, and the bonds may be redeemed in such instalments, as the Government thinks fit, not extending in any case beyond eight years from the date of the award.
