Section 25I(2)(ii) in Bihar Land Reforms Rules, 1951

[Cites 0, Cited by 0] [Section 25I(2)] [Section 25I] [Entire Act]

State of Bihar - Subsection

Section 25I(2)(ii) in Bihar Land Reforms Rules, 1951

(ii)similarly, before making the final publication of the Compensation Assessment Roll under Section 28, the Compensation Officer shall proceed in the same manner and deduct from the amount of compensation any ad interim payment made in excess of 2 ½ per cent per annum of such compensation, and the final publication of the said roll shall then be made in respect of the net amount of compensation after such deduction;

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State of Bihar - Subsection

Section 25I(2)(ii) in Bihar Land Reforms Rules, 1951