Section 17B(5) in The Bombay Tenancy and Agricultural Lands Act, 1948
(5)On the determination of the price of the site under sub-section (4), the tenant shall deposit the amount of such price with Tribunal-(a)either in lump sum within one year from such date, or(b)in such instalments not exceeding three with simple interest at the rate of 4½ per cent per annum, and at such intervals during the period not exceeding three years and on or before such dates.as may be fixed by the Tribunal and the Tribunal shall direct that the amount deposited in lump sum or the amount of the instalments deposited at each interval shall be paid in accordance with the provisions of section 32Q so far as they are applicable.
