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[Cites 0, Cited by 0] [Section 190(2)] [Section 190] [Entire Act]

State of Maharashtra - Subsection

Section 190(2)(a) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(a)if the property is acquired and no agreement is arrived at as regards the amount of compensation payable to the person giving notice under sub-section (2) of the last preceding section the same shall be determined in accordance with the provisions of Section 330 regard being had to the likely benefit, which would have accrued to such person, if the permission had not been refused;