(1)The owner of any land, in respect of which contribution is payable, shall pay it in cash in such annual instalment not exceeding twenty as may be prescribed:Provided, that if, on or before the date on which the first instalment is payable, or at subsequent date within a period of two years from that date, the owner pays the entire contribution or balance of contribution, as the case may be, he shall be entitled to a rebate as may be prescribed on such contribution or balance of contribution, as the case may be.
