88. Cesses payable by holder of revenue-free estate in such instalments as Board of Revenue may direct. - Such cesses shall be so payable by the holder of the said revenue-free estates in two equal instalments, on such dates as may be fixed by the [Board of Revenue] under section 42 for the payment of cess by the holders of revenue-free estates, or in such other instalments and on such other dates as the [Board of Revenue] may direct, or, if the [Board of Revenue] shall so order, the whole amount so payable on account of such cesses for each year shall be payable in single sum on any such date as the [Board of Revenue] may appoint.
In default of payment as hereby required, the provisions of section 47 shall be applicable.
