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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(4) in The Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952

(4)Where the compensation is payable to a minor or to a person having a limited interest the Collector may make such arrangements as may be equitable having regard to the interest of the minor, the parties concerned and their reversioners.