(4)The amount of compensation referred to in sub-section (2) shall be given to every Village Panchayat, at its option -(a)in cash in such annual instalments with interest at such rates as may be prescribed, or(b)in saleable or otherwise transferable promissory notes or securities or stock certificates of the Government, or(c)partly in cash or partly in such securities specified in clause (b), as may be required by the Village Panchayats.
