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[Cites 0, Cited by 0] [Section 29(4)] [Section 29] [Entire Act]

State of Maharashtra - Subsection

Section 29(4)(a) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960

(a)if no compensation would have been payable by reason of the inclusion of that provision in that scheme, 'order' regulation or by-law, no compensation shall be payable in respect of that provision of the notification; and