Section 9 in The Maharashtra Agricultural Pests And Diseases Act, 1947
9. Compensation for crop, plants or trees destroyed by occupier.—
If an occupier in carrying out any preventive or remedial measures, directed to be carried out by the notification issued under section 3 destroys any crop, plants or trees in accordance with such direction, he shall be entitled to such compensation as he would have been entitled to under section 8, if such crop, plants or trees had been destroyed by the Inspector.
