- Subject to Rules 28 and 29, the amount of compensation under sub-section (2) of Section 32 in terms of a Compensation Assessment Roll as finally published shall be paid in cash and/or negotiable and transferable bond which shall be described as Bihar Zamindari Abolition Compensation Bonds, (hereinafter referred to as "Bonds")[Provided that where it is intended to pay an amount not exceeding fifty per centum of the approximate amount of compensation to an outgoing intermediary under Section 32-A, the amount payable under Rule 39 shall be paid in cash and/or bonds according to the procedure, so far as may be, laid down in Rules 27 to 38.] [Substituted by GSR 36, dated 16.3.1973.]
