(1)Where the purchase price payable by the cultivating tenant determined under Section 72F, the cultivating tenant shall deposit with the Land Tribunal:(a)where the purchase price is opted to be paid in a lump, the entire amount due within nine months: or(b)where the purchase price is to be paid in instalments, the first instalment thereof within three months, from the date on which the order of the Land Tribunal under Sub-section (5) of Section 72F has become final.
