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[Cites 0, Cited by 0] [Section 137(4)] [Section 137] [Entire Act]

State of Maharashtra - Subsection

Section 137(4)(a) in Maharashtra Land Revenue Code, 1966

(a)In the absence of mutual agreement, the Survey Officer snail refer the question of the amount of compensation to be paid or recovered by each person concerned under the plan for decision -
(i)to a village committee consisting of such number and elected by the applicant and persons suffering loss of land in such manner as may be prescribed by rules;
(ii)on the failure to elect such village committee, to a committee consisting of three persons nominated by the Survey Officer not below the rank of the District Inspector of Land Records with the approval of the Superintendent of Land Records;