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[Cites 0, Cited by 0] [Section 13A] [Entire Act]

State of Punjab - Subsection

Section 13A(7) in The Punjab Land Improvement Schemes Act, 1963

(7)After the completion of the scheme, any amount advanced by the Bank which remains unutilised shall be repaid to the Bank as advance recovery and any amount which remains so unutilised out of the amount received from the landowners under sub-section (3) shall be repaid to them.