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State of Assam - Section

Section 36 in Assam Town and Country Planning Act, 1959

36. Payment to owner by adjustment.

- All payment due to be made to any person by the Authority under this Act shall so far as possible, be made by an adjustment in respect of the plot concerned or of any other plot in which he has an interest and failing such adjustment shall be paid in case or in such other way as may be agreed upon by the parties.