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[Cites 0, Cited by 0] [Section 23(4)] [Section 23] [Entire Act]

State of Haryana - Subsection

Section 23(4)(b) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(b)the amount of any encumbrance existing on such land on the date of the issue of the certificate shall be valid charge on the amount of compensation payable by the applicant under this Act.