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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Punjab - Subsection

Section 17(1) in The Punjab Development of Damaged Areas Act, 1951

(1)The amounts due to persons who may not be competent to alienate the land for which compensation has been awarded, or the amounts due in respect of the land which is subject to a disputed title, shall be deposited in the local Treasury.