Section 27 in The Pepsu Tenancy and Agricultural Lands Act, 1955
27. Compensation payable in instalments.
(1)The compensation payable under section 26 may be paid in such annual instalments not exceeding six as may be prescribed.(2)Every instalment of compensation shall be deposited in a Government treasury or sub-treasury or paid to such authority as may be prescribed within fifteen days of the date of its becoming due and receipt therefor shall be furnished to the prescribed authority.(3)Where any instalment of compensation is not deposited in a Government treasury or sub-treasury or paid to the prescribed authority within the period of fifteen days specified in sub-section (2), the prescribed authority shall, of its own motion or on the application of the landowner concerned, take steps within one month from the expiry of the said period of fifteen days for the recovery of such instalment in the manner provided in section 49.(4)Interest at the rate of two and a half per cent per annum shall be payable on the amount of any instalment which is not paid within time from the date when the instalment became due.
