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[Cites 0, Cited by 0] [Section 24B] [Entire Act]

State of Punjab - Subsection

Section 24B(2) in The Pepsu Tenancy and Agricultural Lands Rules, 1958

(2)The remaining amount of compensation, if any, worked out after completing Part B of the compensation statement shall be paid in bonds :Provided that any amount which cannot be covered by bonds shall be paid in cash.