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[Cites 0, Cited by 1] [Section 32] [Entire Act]

State of Bihar - Subsection

Section 32(3) in The Bihar Land Reforms Act, 1950

(3)The Compensation Officer shall in the prescribed manner tender payment of the compensation so payable in cash or in bonds to the person or persons entitled thereto according to the Compensation Assessment-Roll as finally published and shall pay it to such person or persons unless prevented by some one or more of the contingencies mentioned in sub-section (4) or sub-section (5).