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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(4)(c) in The Maharashtra Restoration Of Lands To Scheduled Tribes Act, 1974

(c)The Tribal-transferor, or as the case may be, the non-Tribal-transferee who is found liable to pay the amount representing the difference in the value of improvements as determined by the Collector under clause (a) shall pay the said amount to the non-Tribal-transferee, or as the case may be, the Tribal-transferor, either in lump sum or in such annual instalments not exceeding twelve (with simple interest at 4½ per cent. per annum) as the Collector may direct.