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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(2)(b) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(b)of two classes - one being repayable during a period of twenty years from the date of issue by equated annual instalment or principal and interest, and the other being redeemable at par at the end of a period of twenty years from the date of issue. It shall be at the option of the person receiving compensation ’ choose payment [in one or other class of bonds, or partly in one class and partly in another] [These words were substituted for the words 'in one of such class of bonds' by Maharashtra 9 of 1963, Section 5.],