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[Cites 0, Cited by 0] [Section 50(12)] [Section 50] [Entire Act]

State of Andhra Pradesh - Subsection

Section 50(12)(b) in Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948

(b)an order passed by a court in any proceedings, after setting aside or modifying the order of determination passed under Section 39 and remanding the case to him with a direction to determine afresh the basic annual sum or compensation, it shall not be necessary to make interim payments under this section,
(i)in the case of an estate where compensation is payable in one lumpsum, from the fasli year in which the Director had originally determined the compensation under Section 39; and
(ii)in any other case, from the fasli year to which the last instalment of the compensation would have fallen due but for the determination afresh.