Section 25A in The Pepsu Tenancy and Agricultural Lands Rules, 1958
25A. [ [Added by Punjab Government Notification No. 5784-ARI (II)-63/3262, dated the 14th October, 1960.]
- The prescribed amount payable by the persons to whom land is allotted out of the surplus area in pursuance of a scheme framed by the State Government under Section 32-J of the Act shall be equal to the aggregate amount of compensation payable by the State Government for the surplus area which is allotted to them. When the prescribed amount is not paid in lump sum the interest, if any, payable by the State Government on such part of the compensation as is paid in bonds shall also be included in it].
