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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Assam - Subsection

Section 20(3) in Assam State Acquisition of Zamindaries Act, 1951

(3)If there is any dispute as to the apportionment of shares of each interest or as to the person who should receive the amount, the amount should be kept in deposit in the manner prescribed and the matter referred to the Claim Officer.