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[Cites 0, Cited by 0] [Section 5A(1)] [Section 5A] [Entire Act]

State of Maharashtra - Subsection

Section 5A(1)(b) in The Hyderabad (Abolition of Cash Grants) Act, 1952

(b)if the aggregate amount of grant so paid is in excess of the amount of compensation to which the grantee is entitled under this Act, such grantee shall within sixty days on a demand being made by the Collector, be liable to refund the specified excess amount. On the failure of the. grantee to refund the excess amount paid to him within, sixty days from the date of such demand, or within such further period as the Collector may allow, such amount shall be recovered as an arrear of land revenue.