Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY MERGED TERRITORIES (BARODA MULGIRAS TENURE ABOLITION) (COMPENSATION BONDS) RULES, 1956 CONTENTS 1. Short title. 2. Definition. 3. Form and denominations of bonds. 4. Date of issue of bonds. 5. Annual installment and repayment 6. Cash Payment. 7. Bonds to be subject to the provisions of Public Debt Act, 1944. BOMBAY MERGED TERRITORIES (BARODA MULGIRAS TENURE ABOLITION) (COMPENSATION BONDS) RULES, 1956 No. 6017/51-V-c.-In exercise of the powers conferred by section 18 of the Bombay Merged Territories (Baroda Tenure Abolition) Act, 1953 (Bom. XLV of 1953) the Government of Bombay hereby makes the following rules, namely :- 1. Short title. :- These rules may be called the Bombay Merged Territories (Baroda Mulgiras Tenure Abolition) (Compensation Bonds) Rules, 1956. 2. Definition. :- In these rules unless the context otherwise requires- "Act" means the Bombay Merged Territories (Baroda Mulgiras Tenure Abolition) Act, 1953: 3. Form and denominations of bonds. :- (1) There shall be a separate series of bonds to be issued in respect of payment of compensation amounts due under the Act. (2) Every such bond shall be in Form A appended to these rules. (3) Such bonds shall be of any of the following denominations, namely :- Rs. 50, Rs. 100. Rs. 200, Rs. 500, Rs. 1,000. Rs. 5,000, and Rs. 10,000. 4. Date of issue of bonds. :- The Date of the coming into force of the Act shall be the date of issue of such bond. 5. Annual installment and repayment :- Every such bond shall be repayable in equated annual installments in -accordance with the repayment Schedule in Form B and Tables I to VII in Form C: Provided that if one or more installments have fallen due before the delivery of the bond and have not been paid already, such installments or any balance thereof shall be payable immediately after the delivery of the bond. 6. Cash Payment. :- Amounts of compensation or part thereof not covered by the smallest denomination of bonds specified in sub-rule (3) of Rule 3 shall unless already be paid in cash. 7. Bonds to be subject to the provisions of Public Debt Act, 1944. :- Save'as provided in these rules, the bonds shall be subject to the provisions of the Public Debt Act, 1944 and the Public Debt (Compensation Bonds) Rules, 1954.