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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(1)(b) in The Maharashtra Personal Inams Abolition Act, 1953

(b)the Collector shall hold a formal inquiry in the manner provided in the Code and if the Collector is satisfied that the applicant had any right or interest in the property and that such right or interest has been extinguished under section 7, he shall make an award in the manner prescribed in section 11 of the Land Acquisition Act, 1894, subject to the following conditions, namely:-
(i)if the property in question is waste or uncultivated but is cultivable land the amount of compensation shall not exceed three times the assessment of the land: