Section 3(4)(e) in The Maharashtra Restoration Of Lands To Scheduled Tribes Act, 1974

[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(4)(e) in The Maharashtra Restoration Of Lands To Scheduled Tribes Act, 1974

(e)The apportionment of the amount determined under clause (b) amongst the transferee and the persons claiming encumbrances shall be determined by the Collector in the following manner, that is to say:—

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 3(4)(e) in The Maharashtra Restoration Of Lands To Scheduled Tribes Act, 1974