33. [ Making ad interim payment to proprietors, etc. or trustee. [Substituted by Act 14 of 1974.]
(1)Where after the vesting of his estate or tenure and before the commencement of the Bihar Land Reforms (Amendment) Ordinance, 1973 and the date of payment of final compensation under sub-section (2) of Section 32, any ad-interim payment has been made to any outgoing intermediary in excess of 2 ½ per cent per annum of the amount of compensation payable under Section 32, such excess amount shall be deducted from the compensation payable to him.(2)No ad-interim payments shall be payable to any outgoing intermediary in respect of his estate or tenure vested in the State under the provisions of this Act, with effect from the 1st day of April, 1973:Provided that after the date of vesting and before the date of payment of the amount assessed as perpetual annuity under sub-section (3) of Section 24 ad-interim payments in advance shall be made six-monthly to the trustees, whose intermediary interests have vested in the State under the provisions of this Act, and such advance payment shall be such portion of the approximate amount of annuity as the Collector may in each case direct:Provided further that if the State Government by notification in the Official Gazette so directs, ad-interim advance payments towards annuity may be made at any time within a period of two months before the expiry of any six-monthly period fixed for making such payments.]
