4A. [ Deduction of and set off against land revenue. [Rule 4-A Substituted by Notification F. (3) LRO/66, dated 8.7.1966.]
(1)Arrears of land revenue, if any, outstanding against a person entitled to receive compensation or against his predecessors-in-interest, shall be deducted by the Revenue assistant from the compensation payable to such person.(2)Any person entitled to receive compensation in lump sum or in instalments under Rule 4 may also have the amount of compensation or any portion thereof set off against the land revenue payable in respect of holding of any other person in whom he is interested and the land revenue in respect of his own holding accruing in future by making an application to. the Revenue Assistant. Land Revenue in such cases shall be reduced by an amount equal to the amount of compensation payable or a portion thereof and in case of instalments fixed under Rule 4, equal to the instalments.]
