Section 34(2)(i) in The Rajasthan Land Acquisition Rules, 1956

[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of Rajasthan - Subsection

Section 34(2)(i) in The Rajasthan Land Acquisition Rules, 1956

(i)the execution of any agreement by such receipient that the amount received by him would be adjusted against the compensation finally awarded and that where the amount received by him exceeds the amount of the compensation finally awarded, the excess amount shall be recoverable from him as an arrear of land revenue and that he shall not claim any interest under the provisions of the Act in respect of the amount received by him under this sub- ride; and

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State of Rajasthan - Subsection

Section 34(2)(i) in The Rajasthan Land Acquisition Rules, 1956