Section 30 in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
30. Apportionment of compensation or net value in case of dispute.
- Where there is a dispute in respect of the apportionment of-(a)the amount of compensation determined under sub-section (2) of section 16 or sub-section (4) of section 17;(aa)[ the amount of compensation determined under section 18;] [This clause was inserted by Bombay 69 of 1953, Section 3(20).](b)[ the amount of additional compensation or reduction in compensation determined under sub-section (4), or the net value realised or payable under sub-section (6) or (7) of section 21;] [This clause was substituted by Maharashtra 19 1966, Section 11(a).](c)the total amount of compensation determined under sub-section (2) of section 29,the Consolidation Officer shall refer the dispute to the decision of the District Court and deposit the amount of the compensation or net value, as the case may be, in the Court and thereupon the provisions of sections 33, 53 and 54 of the Land Acquisition Act 1894, [* *] [The words 'or the said provisions of that Act as applied to the Saurashtra area by the Land Acquisition Act, 1894 (Adaptation and Application) Ordinance, 1948' were omitted by the Maharashtra Adaptation or Laws (State and Concurrent Subjects) Order, 1960.] [* *] [The words and figures 'or, as this case may be, of section 28 or section 43 of the Hyderabad Land Acquisition Act, 1309, Fasti' were deleted by Maharashtra 19 of 1966, Section 11(b).] shall, so far as may, apply.
