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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(4) in The Pepsu Abolition of Ala Malikiyat Rights Act, 1954

(4)Where the compensation is payable to a minor or to a person having a limited interest, the Collector may make such arrangement as may be equitable having regard to the interest of the minor, the person having a limited interest and their reversioners.