(3)The amount of compensation shall be calculated separately for each village for the respective proprietor or proprietors in accordance with rules made under this Act and payments thereof shall be made in such number of annual instalments, [not exceeding four, as the Chief Commissioner may determine, the first of which shall be paid [Substituted by Act 4 of 1959, section 5 for "not exceeding two as the Chief Commissioner may determine, commencing from the fasli year next following the commencement of thic Act" ] -(a)in any case where such calculation has been made before the date on which the Delhi Land Reforms (Amendment) Act, 1959, receives the assent of the President, on the first day of fasli year next following such date; and [Substituted by Act 4 of 1959, section 5 for "not exceeding two as the Chief Commissioner may determine, commencing from the fasli year next following the commencement of this Act" (w.r.e.f. 20-7-1054)](b)in any other case, on the first day of the fasli year next following the date of such calculation.] [Substituted by Act 4 of 1959, section 5 for "not exceeding two as the Chief Commissioner may determine, commencing from the fasli year next following the commencement of thic Act" ]
