Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Assam - Subsection

Section 21(1)(a) in Assam State Acquisition of Zamindaries Act, 1951

(a)Where any ad interim payment has been made to any outgoing proprietor or tenure-holder under section 20, any such payment in excess of 2½ per cent per annum of the amount of compensation payable under section 18.