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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Uttar Pradesh - Subsection

Section 27(1) in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956

(1)Except as provided in sub-section (3) the compensation mentioned in the final compensation statement referred to in Section 26 shall be paid in cash in one lump sum or in annual instalments not exceeding ten as may be prescribed.