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

State of Assam - Subsection

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

(c)All arrears of revenue, local rates, cesses and other dues lawfully payable by the proprietor whose estate has vested in the State shall in like manner be recoverable, if the Deputy Commissioner so orders, by deduction from the compensation money without prejudice to any other mode of recovery.