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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(1) in The Punjab Slum Areas (Improvement and Clearance) Act, 1961

(1)After the amount of the compensation has been determined, the competent authority shall on behalf of the State Government tender payment of and pay, the compensation to the persons entitled thereto.