25F. [ Procedure for sanctioning ad-interim payment when reports from all districts not available. [Substituted by G.S.R. 36 dated 16.3.1972.]
- Where delay occurs in the receipt of reports from other districts in respect of the intermediary interest of a trust lying in those districts the Collector of the district in which the major portion of its interest lies shall take action to sanction the ad-interim payment to it on the basis of the materials available in respect of the interest lying in the district, subject to adjustment being made later on.]
