Section 4 in The Bombay Inferior Village Watans Abolition Rules, 1959
4. Manner of payment of occupancy price.
(1)The amount of occupancy price payable under sub-section (1) of section 5 or under section 6 shall be paid to the Mamlatdar within whose jurisdiction the watan land is situated.(2)Where the amount of occupancy price does not exceed the amount of assessment, the amount, shall be paid in the instalment and in other cases in lumpsum or in three equal annual instalments.
