Section 6(4)(b) in The Cotton Ginning and Pressing Factories (Maharashtra Provision for Uniform Application and Amendment) Act, 1961

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State of Maharashtra - Subsection

Section 6(4)(b) in The Cotton Ginning and Pressing Factories (Maharashtra Provision for Uniform Application and Amendment) Act, 1961

(b)A tenant or such sub-tenant of a permanent tenant shall deposit with the Mamlatdar, the purchase price payable under sub-section (3)-

(i)either in lump sum, within one year from the notified day, or

(ii)in three equal annual instalments with simple interest at 4½ per cent, per annum, on or before such dates as the Mamlatdar may fix.