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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(c) in The East Punjab Displaced Persons Land Re-settlement Act, 1949

(c)the balance after meeting the charges referred to in clauses (a) and (b) shall be paid to the allottee or lessee, in cash or at the option of the Custodian adjusted against any amount due from him to the Custodian.