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

State of Bihar - Subsection

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

(i)before making the preliminary publication of the Compensation Assessment Roll under Section 26, the Compensation Officer shall ascertain from the Collector of the district the total amount of ad interim payment made under Section 33 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 draft publication of the said roil shall then be made in respect of the net amount of compensation after such deduction;