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[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of Andhra Pradesh - Subsection

Section 41(1)(d) in Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948

(d)all interim payments deposited under sub-section (5) of section 50 in excess of the amounts finally found to be payable under that section, together with interest thereon as provided in sub-section (9) of the same section: