Section 3I(2) in The Hyderabad (Abolition of Cash Grants) Act, 1952
(2)Where any amount of compensation is to be paid in transferable bonds, such bonds shall carry interest at the rate of three per cent, per annum from the date of their issue and shall be repayable, during such period not exceeding twelve years from the date of their issue as may be prescribed, by equated annual installments of principal and interest.
