10A. [ Deduction of and set off against land revenue. [Rule 10-A Inserted by Notification. F. 60/LRO/67, dated 6.9.1967.]
- (i) Arrears of land revenue if any, outstanding against a person entitled to receive compensation or against his predecessor-in-interest shall be deducted by the Revenue Assistant from the compensation payable to such person ;(ii)Any person entitled to receive compensation may also have the whole or any portion of such compensation, set off against the land revenue, payable in respect of the holding of any other person in whom be as interested and the land revenue in respect of his own holding accruing in future by making an application to the Revenue Assistant.(iii)Method of adjustment-The Revenue Assistant shall prepare a separate voucher for payment of compensation in each case and enter therein the amount of deductions to be made by transfer credited and send the same to Tahsildar who should make necessary adjustment.]B. General Consequences of the Termination of Intermediaries Rights
