Section 6(1) in The Punjab Abolition of Ala Malikiyat and Talukdari Rights Act, 1952
(1)The compensation awarded under this Act shall either be paid in cash to the party entitled to it or be deposited with the Collector, by the adna malik or, as the case may be, by the Government within a period of three months of the date of the award ;Provided that the Collector may, having regard to the amount of compensation or for other reasons to be recorded by him, allow the adna malik to pay the compensation in such six-monthly instalments payable within a period not exceeding six years in any case as he thinks fit.
