Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 24B] [Entire Act]

State of Punjab - Subsection

Section 24B(1) in The Pepsu Tenancy and Agricultural Lands Rules, 1958

(1)A sum up to maximum of Rs. 2,500 shall be paid in lump sum, in cash, towards the final compensation due for surplus area vesting in the State Government under Section 32-E :Provided that if after payment of the above amount a sum less than Rs. 50 is due as compensation that too shall be paid in cash simultaneously.