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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(2)(e) in Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955.

(e)all arrears of revenue, whether as judi, quit-rent or other cess, remaining lawfully due on the date of vesting in respect of any such inam shall, after such date, continue to be recoverable from the inamdar by whom they were payable and may, without prejudice to any other mode of recovery, be realised by deduction thereof from the compensation amount payable to him under this Act;