Section 26 in The Maharashtra Miscellaneous Alienations (in Hyderabad Enclaves) Abolition Act, 1965
26. Amounts of arrears of land revenue etc. to be deducted from the amount of compensation.
- Before making payment of any compensation amount under this Act to any person, it shall be lawful for the Collector to deduct therefrom-(a)all amounts of arrears of land revenue, cesses or dues in respect of any alienated land, which are certified by the Collector to have had become due for payment by such persons on or before the appointed day, and(b)the whole or part of the amount of any loan advanced by the State Government together with interest thereon, if any, which is certified by the Collector to have had become due for repayment by such person on or before the appointed day:Provided that, the total amount so deducted shall not exceed one-third of the amount of compensation awarded.
