(1)The cost of the acquisition of any land and the cost of the construction of the [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.] payable by any holder of land under the final scheme [shall, on a notice issued by the authorised Canal-officer in that behalf, be paid] [These words were substituted for the words 'shall be paid', by Gujarat 6 of 1984, section 7(1).] by such holder,-(i)either in lump sum within the prescribed period, or(ii)in such instalments not exceeding [five] [This word was substituted for the word 'three', by Gujarat 6 of 1984, section 7(2).] with simple interest at 4 ½ percent per annum on or before such dates as may be fixed by the authorised Canal-officer.
