Section 14(4) in The Delhi Lands Reforms Act, 1954
(4)The tenant or sub tenant declared as Bhumidhar under section 13 shall pay the compensation either in one lump sum within six months of his declaration, or if he does not elect to pay the compensation in one lump sum, in ten annual equal instalments together with interest at such rate as may be prescribed, beginning from the commencement of this Act.
