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State of Assam - Section

Section 16 in Assam Land (Requisition and Acquisition) Rules, 1964

16. Advance payment of compensation.

- The individuals or group may be allowed to make part payment of compensation for acquisition in advance if they so desire before or after the actual allotment and such payment shall be credited to treasury under the head" IX-Land Revenus-Miscellaneous-Miscellaneous Receipts."