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[Cites 0, Cited by 0] [Section 354SA] [Entire Act]

State of Maharashtra - Subsection

Section 354SA(2) in The Mumbai Municipal Corporation Act, 1888

(2)The award of the Tribunal shall be deemed to be the award of the Court under the Land Acquisition Act, and shall be final:Provided that in any case in which the President may grant a certificate that the case is a fit one for appeal, there shall be in an appeal to the High Court from the award of any part of the award of the Tribunal.