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[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(5)(b) in The Pepsu Occupancy Tenants (Vesting of Proprietary Rights) Act, 1954

(b)Where the amount of compensation exceeds two hundred and fifty rupees the excess amount may be recovered in such six-monthly instalments, not extending in any case beyond six years from the date of the award, as the special officer thinks fit.