Section 29 in Puducherry Land Reforms (Fixation of Ceiling on Land) Act, 1973
29. Manner of payment of amount.
(1)The amount payable as finally determined under this Act shall, within such period as may be prescribed, be paid in cash either in one lump or in annual instalments, not exceeding three, together with interest at six per cent per annum.(2)The interest shall be paid -(i)in the case of any land held by any person referred to in sub-clause (i) or sub-clause (ii) or clause (a) of sub-section (5) of section 17, with effect from the date of publication of the notification under sub-section (1) of that section; and(ii)in any other case, with effect from the date of taking possession of the land under sub-section (4) of section 17.Chapter - VI Cultivating Tenants Ceiling Area
