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[Cites 0, Cited by 0] [Section 11A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11A(3) in State Land Acquisition Act, 1990 (1934 A.D.)

(3)Where any excess amount is proved to have been paid to any person as a result of the correction made under sub-section (1), the excess amount so paid shall be liable to be refused and in the case of any default or refusal to pay, the same may be recovered as an arrear of land revenue.]