Section 9(2)(a) in Maharashtra Land Requisition Act, 1948

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State of Maharashtra - Subsection

Section 9(2)(a) in Maharashtra Land Requisition Act, 1948

(a)Upon a such release [under sub-section (1) or sub-section (1A)] [These words, brackets, figures and letter were inserted by Maharashtra 51 of 1973, section 3(b).] the land shall be restored as far as possible in the same condition in which it was on the date on which the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government was put in possession thereof, and the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall pay compensation for deterioration, of any, caused to the land otherwise than by reasonable wear and tear or irresistible force:

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State of Maharashtra - Subsection

Section 9(2)(a) in Maharashtra Land Requisition Act, 1948