The amount charged to or apportioned on any estate or tenure shall be payable in equal instalments on such days as the [Commissioner of the Division] [Words substituted by Bengal Act 5 of 1915.] shall direct ; Provided that no instalment shall exceed four annas for every acre of land in respect of which the same is payable, and that not more than four instalments shall be payable in any one year.[* * * * * *] [Second para to section 61 omitted by Bengal Act 1 of 1931.]
