Section 26 in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
26. Instalments.
(1)The principal of the bond shall be paid in fifteen equal annual instalments, or in thirty equal half-yearly instalments, at the option of the intermediary, along with the interest then accrued due on the bond. The first annual payments shall become due on the expiry of one year from the date of vesting and the first half-yearly payment shall become due on the expiry of six months from such date;Provided that any bond may be redeemed at an earlier date at the option of the Government.(2)The annual and the half-yearly instalments shall fall due after the expiry of twelve calendar months and six calendar months, respectively from the date of vesting.
