Section 26(2) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(2)The bonds shall be-(a)of the following denominations, namely :-Rs. 50; Rs. 100; Rs. 200, Rs. 500; Rs. 1,000; Rs. 5,000; and Rs. 10,000; and(b)of two classes - one being repayable during a period of twenty years from the date of issue by equated annual instalment or principal and interest, and the other being redeemable at par at the end of a period of twenty years from the date of issue. It shall be at the option of the person receiving compensation choose payment [in one or other class of bonds, or partly in one class and partly in another] [These words were substituted for the words 'in one of such class of bonds' by Maharashtra 9 of 1963, Section 5.],
