Section 24(2)(b) in The Bombay Inams (Kutch Area) Abolition Act, 1958

[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Gujarat - Subsection

Section 24(2)(b) in The Bombay Inams (Kutch Area) Abolition Act, 1958

(b)if such amount exceeds Rs. 1,000 a sum of Rs. 1,000 shall be payable in cash and the remaining amount shall be payable in transferable bonds which shall carry interest at the rate of three per cent, per annum for the date of the issue of such bonds and shall be repayable during the period of twenty years from the date of the issue of such bonds by equated annual instalments of principal and interest. The bonds shall be of such denomination and shall be in such forms as may be prescribed.

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State of Gujarat - Subsection

Section 24(2)(b) in The Bombay Inams (Kutch Area) Abolition Act, 1958