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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(3) in The Maharashtra Khar Lands Development Act, 1979

(3)Any person, who has done work in compliance with the direction issued under sub-section (1), shall be paid remuneration at such rate, which shall not be less than the highest rate for the time being paid in the neighbourhood for similar work, as the Khar Lands Development Officer may determine.