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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(3)(b) in Assam State Acquisition of Zamindaries Act, 1951

(b)If such arrears are payable by any tenure-holder whose tenure has vested in the Government, these shall, without prejudice to any other mode of recovery, be recoverable, if the Deputy Commissioner so orders, by deduction from the compensation money payable under this Act.