Section 9 in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
9. Power to pay compensation in cash etc.
- The compensation payable under Section 8 may, in accordance with the rules made in this behalf, be paid in one or more of the following modes, namely;-(i)in cash in full or in annual instalments not exceeding thirty;(ii)in bonds either negotiable or not negotiable carrying interest at the rate specified in sub-section (4) of Section 8 and of guaranteed face value maturing within a specified period not exceeding thirty days.
