Section 20 in Assam State Acquisition of Zamindaries Act, 1951
20. Ad interim payment of compensation.
- After the date of vesting and before the final publication of the compensation statement, ad interim payment to the out-going proprietor or tenure-holder of an estate or a tenure vesting in the State may be made as follow :-(1)The Compensation Officer shall calculate the probable amount of compensation which shall be finally payable :(2)Two and half per centum of such probable compensation shall be paid ad interim to each proprietor or tenure-holder in cash every year, until such time as the compensation statement has been finally published :(3)If there is any dispute as to the apportionment of shares of each interest or as to the person who should receive the amount, the amount should be kept in deposit in the manner prescribed and the matter referred to the Claim Officer.
