Section 24 in The Bombay Inams (Kutch Area) Abolition Act, 1958
24. Mode of payment of amount of compensation.
(1)The amount of compensation payable under the provisions of section 12 or any amount of claim payable to the creditor therefrom shall be payable in cash.(2)The amount of compensation payable under section 13 or 16 or any amount of claim payable to the creditor therefrom shall-(a)if such amount does not exceed Rs. 1,000 be payable in, cash, and(b)if such amount exceeds Rs. 1,000 a sum of Rs. 1,000 shall be payable in cash and the remaining amount shall be payable in transferable bonds which shall carry interest at the rate of three per cent, per annum for the date of the issue of such bonds and shall be repayable during the period of twenty years from the date of the issue of such bonds by equated annual instalments of principal and interest. The bonds shall be of such denomination and shall be in such forms as may be prescribed.
