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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(1) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959

(1)The principal of the bond shall be paid in fifteen equal annual instalments, or in thirty equal half-yearly instalments, at the option of the intermediary, along with the interest then accrued due on the bond. The first annual payments shall become due on the expiry of one year from the date of vesting and the first half-yearly payment shall become due on the expiry of six months from such date;Provided that any bond may be redeemed at an earlier date at the option of the Government.