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[Cites 0, Cited by 5] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(4) in The Punjab Land Reforms Act, 1972

(4)The amount shall be payable either in lump sum or half -yearly instalments not exceeding fifteen in the manner prescribed :Provided that the amount shall be applied firstly to discharge Government dues, secondly to meet the claims of secured creditors and then to pay dues of other claimants.