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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Maharashtra - Subsection

Section 29(5) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960

(5)Any dispute as to the amount of the sum which is to be paid as compensation in respect of such a notification shall be determined in accordance with the provisions of section 28.Miscellaneous