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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Punjab - Subsection

Section 23(2) in The Punjab Security of Land Tenures Rules, 1956

(2)The payment of compensation, under sub-section (4) or Section 18, shall be made either in a lump sum or in six monthly-equated instalments, not exceeding ten, the balance being payable with last instalment.