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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(b) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(b)[ the amount of additional compensation or reduction in compensation determined under sub-section (4), or the net value realised or payable under sub-section (6) or (7) of section 21;] [This clause was substituted by Maharashtra 19 1966, Section 11(a).]