Section 12(4) in The Maharashtra Underground Pipelines and Underground Ducts (Acquisition of Right of User in Land) Act, 2018
(4)The amount paid or deposited under sub-section (3), shall be taken into account for determining the amount of compensation required to be tendered under section 9 and where the amount so paid or deposited exceeds the compensation awarded by the Competent Authority under section 9, the excess amount may, unless refunded within three months from the date of award or order of the Competent Authority, be recovered as an arrear of land revenue.
