Section 25I(2)(iii) in Bihar Land Reforms Rules, 1951

[Cites 0, Cited by 0] [Section 25I(2)] [Section 25I] [Entire Act]

State of Bihar - Subsection

Section 25I(2)(iii) in Bihar Land Reforms Rules, 1951

(iii)any further ad interim payment due from the date of the final publication of the Compensation Assessment Roll up to the date of payment of compensation under Section 32 (2) shall be made subject only to necessary deductions to be made from the amount of compensation paid under Section 33(2);

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State of Bihar - Subsection

Section 25I(2)(iii) in Bihar Land Reforms Rules, 1951