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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(3) in The East Punjab Displaced Persons Land Re-settlement Act, 1949

(3)The compensation awarded shall be paid by the Custodian to the person entitled thereto according to the award :Provided that nothing herein contained shall affect the liability of any person who may receive the whole or any part of any compensation awarded under this section to pay the same to the person lawfully entitled thereto.