Section 25(4) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
(4)Where any excess amount is proved to have been paid to any person as a result of the correction made in an award under sub-section (3) of section 33 and such person refuses to refund the said excess paid to him, then such amount shall be recovered as an arrear of land revenue. Land acquisition award. section 23.
