30A. [ Fresh preparation of Compensation Assessment-roll where new interests are discovered. [Inserted by Act 20 of 1954.]
- Where the Compensation Assessment-Roll of an intermediary in respect of his interests which have vested in the State has been prepared and finally published under the provisions of this Act, and where subsequent to the final publication of such Compensation Assessment-Roll it is discovered that further interests of such intermediary have vested in the State, then, notwithstanding anything contained in this Act, the Compensation Officer shall prepare a fresh Compensation Assessment-Roll under Section 19 or Section 25, after taking into consideration the total interests of such intermediary including the interests subsequently discovered in the manner provided in the last five preceding Sections:Provided that the amount of the compensation in the fresh Compensation Assessment-Roll shall be reduced by the amount of any compensation which may have been paid to the intermediary before the preparation of such assessment roll:Provided further that in case the amount of compensation which has been paid to the intermediary before the preparation of the fresh Compensation Assessment-Roll exceeds the amount of compensation to which such intermediary would be entitled under the fresh Compensation Assessment-Roll the excess amount shall be recoverable from the intermediary as a public demand.]
