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

State of Punjab - Subsection

Section 13A(5) in The Punjab Land Improvement Schemes Act, 1963

(5)The Bank shall advance the amount calculated under sub-section (4) to the Department in such number of instalments as the circumstances of each case may require :Provided that the advance shall be made in such a manner that execution of the scheme is not withheld or delayed unnecessarily.