Section 21(3) in Assam State Acquisition of Zamindaries Act, 1951
(3)The bonds referred to in (b) of sub-section (2) above may be either negotiable or non-negotiable, and transferable in such circumstances and in such manner as may be prescribed, and every such bond shall provide for repayment of the total amount thereof in twenty equal annual instalments, and for the payment every year of interest at the rate of two and half per centum per annum on the amount outstanding thereon, with effect from the date of issue : provided that the bond shall be redeemable at the option of the Government at any time before the last instalment falls due.
