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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(2)(a) in The East Punjab Displaced Persons Land Re-settlement Act, 1949

(a)Where the amount of compensation can be fixed by agreement between the Custodian and the lessee, it shall be paid in accordance with such agreement.