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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Vindhya Province - Subsection

Section 17(2) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)

(2)An interim compensation payable under this section shall be paid within eighteen months from the date of resumption and any compensation so paid shall be adjusted against the amount of compensation finally determined under this Act.