Section 14 in The Assam Fixation of Ceiling on Land Holdings Act, 1956
14. Ad interim payment of compensation.
(1)When the person to whom compensation is payable prays for payment of compensation pending investigation and final determination of the amount of compensation, an ad interim payment of compensation not exceeding 25 per cent of the probable compensation, may be made after a preliminary enquiry on the execution by the claimant of an indemnity bond with one surety.(2)Such ad interim compensation shall be deemed to be part of the compensation payable under this Act, and shall be deducted from and adjusted against it.
