Section 21(1) in Assam State Acquisition of Zamindaries Act, 1951
(1)After the compensation statement has been finally published, the Compensation Officer shall deduct from the amount shown in the compensation statement as payable to a proprietor or tenure-holder or any other person having interest in the estate or tenure name in the said compensation statement, the following amount : -(a)Where any ad interim payment has been made to any outgoing proprietor or tenure-holder under section 20, any such payment in excess of 2½ per cent per annum of the amount of compensation payable under section 18.(b)The amount if any, for the deduction of which the Deputy Commissioner has passed an order in respect of arrears mentioned in sub-section (3) of section 4 of this Act.
