Section 15 in Telangana Abolition of Inams Act, 1955
15. Payment of compensation.
(1)The compensation shall be due as from the date of vesting and shall carry interest at the rate of two and three fourths per cent per annum from the date of vesting to the date of payment.(2)The compensation payable under this Act may, in accordance with 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 ten;(ii)in bonds either negotiable or not negotiable carrying interest at the rate specified in sub-section (1) and of guaranteed face value maturing within a specified period not exceeding ten years.
