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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(1)(c) in Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971

(c)Out of the said compensation the amount of any advance or, as the case may be, proportionate amount of advance, made on the security of the quantity disposed of together with interest and any other charges relating thereto payable under the terms of the advance, and storage and other incidental charges relating thereto payable to the Corporation or to any other person, shall be paid first, and the balance shall be deposited as aforesaid with the prescribed authority and be paid to the person entitled thereto in accordance with the decision of that authority or of the Tribunal as the case may be, under sub-section (9) or sub-section (12) or under section 8, Section 8, Section 9 or Section 11.