Section 25G(1)(a) in Bihar Land Reforms Rules, 1951

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State of Bihar - Subsection

Section 25G(1)(a) in Bihar Land Reforms Rules, 1951

(a)Where ad interim payment is to be made to the members of an undivided Hindu family who, under Section 20 are entitled to be treated separately for the purpose of assessment but the full details of such members are not available or have not been furnished and verified the ad interim payment may be calculated treating the family as one unit and not assessing the ad interim payment separately in respect of each co-sharers, & ad interim payment may, subject to future adjustments, be sanctioned and paid to the Karta or any adult member of the family on behalf of all the co-sharers including minors on his producing letters of authority from them empowering the Karta or the adult member to receive payment on their behalf and after obtaining from such Karta or adult member an indemnity bond in Form O(2).

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State of Bihar - Subsection

Section 25G(1)(a) in Bihar Land Reforms Rules, 1951