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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(3)(b) in The East Punjab Refugees Rehabilitation (Buildings and Building sites) Act, 1948

(b)the balance, together with interest thereon at such rate as may be fixed by the State Government in the terms and conditions of sale, shall be paid in 30 equated half-yearly instalments, in the prescribed manner;