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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Assam - Subsection

Section 14(4) in Assam State Acquisition of Zamindaries Act, 1951

(4)Where there are more than one creditor, the Claims Officer shall determine the order in which each such creditor is entitled to receive the amount due to him and, in doing so, he shall he guided by the appropriate provisions of the Transfer of Property Act, 1882 (Act IV of 1882).