Section 17B in State Land Acquisition Act, 1990 (1934 A.D.)
17B. Determination of compensation and recovery of excess amount.
- The amount paid or deposited under section 17-A, shall be taken into account for determining the amount of compensation required to be tendered under section 32 and where the amount so paid or deposited exceeds the compensation awarded by the Collector under section 11 the excess amount may unless refunded within three months from the date of the Collector's award be recovered as an arrear of land revenue.]
