Section 24 in Gujarat Surviving Alienations Abolition Act, 1963
24. Mode of payment of amount of compensation.- The amount of compensation payable under this Act shall-
(i)if not exceeding Rs. 1000, be payable in cash, and(ii)if it exceeds Rs. 1000, shall be payable in cash upto a sum of Rs. 1000 the balance being payable in transferable bonds which shall carry interest at the rate of three percent per annum from the date of issue and be repayable during such period not exceeding twenty years from the said date as may he prescribed by equated annual instatements of principal and interest. The bonds shall be of such denomination and in such form as may be prescribed:Provided that the amount of compensation payable under the proviso to sub-section (1) of section 13 shall be paid in cash.
