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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Uttarakhand - Subsection

Section 25(1) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960

(1)Except as provided in sub-section (4) the compensation mentioned in the compensation statement, referred to the Section 24 shall be paid in cash in one lump sum or in annual instalments not exceeding ten as may be prescribed.