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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Maharashtra - Subsection

Section 37(b) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(b)such price or premium as the Collector deems adequate having regard to the situation of such strip and any other advantages which are likely to accrue to the holder on account of its grant to him.