Section 61 — Allowance to excluded proprietors.
The Central Provinces Land-Revenue Act, 1881
Any proprietor excluded from settlement under section fifty-seven or section fifty-nine, clause (a), shall be entitled to receive from the Government an annual allowance, the amount of which shall be fixed by the Chief Commissioner but which shall not be less than five per cent., or more than ten per cent., on the amount of the assessment offered to him by the Settlement-officer.Open in Lexace · Ask the AI about this section
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