(4)Where an application is made by a limited owner or the holder of a life-interest for payment of a part of the amount of compensation to defray any legal expenses under the proviso to sub-section (4) of Section 32, such payment shall not exceed the total amount of annual instalments due on the Bonds on the date of the order together with the amount of compensation in cash, if any, deposited with the Collector on behalf of such owner or holder.
