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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(2) in The Maharashtra Revenue Patels (Abolition of Office) Act, 1962

(2)On receipt of an application under sub-section (1), the Collector shall, after holding an inquiry in the manner laid down in the relevant Code for the holding of a formal inquiry make an award determining the amount of compensation payable to the applicant.