(6)The annuity determined under Sub-section (5) shall be paid:-(a)in the case of a holding included in a notification under Sub-section (9), from the date specified in that notification;(b)in the case of a holding, the right, title and interest of the landowner and intermediaries in respect of which have been purchased by the cultivating tenant, from the date on which the right, title and interest of the institution in respect of its other holdings have vested in the Government under Sub-section (9) of Section 72, whichever is earlier;(c)in the case of any other holding, from the date notified under Section 72.
