Section 9(1) in The Jammu and Kashmir Common Lands (Regulation) Act, 1956
(1)The premium payable shall be deposited with the Collector, and the compensation awarded under this Act shall either be paid in cash to the party entitled to it or to be deposited with the Collector by the concerned inhabitants of the village within a period of three months of the date of the order of grant of ownership or award, as the case may be :Provided that the Collector may, having regard to the amount of compensation or premium or for other reasons to be recorded by him, allow such inhabitants of the village to pay the compensation or premium in such instalments payable within a period not exceeding three years in any case, as he thinks fit.
