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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2)(a) in Compulsory Deposit Scheme Act, 1963

(a)in the case of a person falling under clause (a) of section 2 , fifty per cent.of the land-revenue(including surcharge thereon, if any,) payable in respect of the land or lands held by him in the year for which deposit is required to be made.