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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(1)(ii) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(ii)if in consequences of the requisitioning of premises, the person interested is compelled to change his residence or place of business, the reasonable expenses (if any) incidental to such change: