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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Punjab - Subsection

Section 11(3) in The Punjab Thur and Sem Lands (Reclamation) Act, 1963

(3)The Director shall also determine whether the amount apportioned shall be payable in a lump sum or by annual instalments, and in case of annual instalments he shall fix the amount and number thereof.