Section 4(5) in The Pepsu Occupancy Tenants (Vesting of Proprietary Rights) Act, 1954
(5)In making any award under this Act, the special officer may having regard to the amount of compensation and other circumstances of the case, allow the occupancy tenant to pay the compensation in such instalments and within such time as may be specified in the award; and in fixing such instalments, the special officer shall have regard to the following considerations, namely :-(a)Where the amount of compensation does not exceed two hundred and fifty rupees, the compensation may be recovered within a period of six months from the date of the award;(b)Where the amount of compensation exceeds two hundred and fifty rupees the excess amount may be recovered in such six-monthly instalments, not extending in any case beyond six years from the date of the award, as the special officer thinks fit.
