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[Cites 0, Cited by 14] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(3) in The Land Acquisition Act, 1894

(3)Where any excess amount is proved to have been paid to any person as a result of the correction made under sub-section (1), the excess amount so paid shall be liable to be refunded and in the case of any default or refusal to pay, the same may be recovered as an arrear of land revenue.]