Section 6(2)(i) in The Land Acquisition (Companies) Rules, 1963

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Union of India - Subsection

Section 6(2)(i) in The Land Acquisition (Companies) Rules, 1963

(i)the execution of an agreement by each recipient that the amount received by him exceeds the amount of the compensation finally awarded, the excess amount shall be recoverable from him as an arrears of land revenue and that he shall not claim any interest under the provisions of the Act in respect of the amount received by him under this sub-rule; and

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Union of India - Subsection

Section 6(2)(i) in The Land Acquisition (Companies) Rules, 1963