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[Cites 0, Cited by 0] [Section 14(3A)] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(3A)(b) in The Maharashtra Merged Territories (Janjira and Bhor) Khoti Tenure Abolition Act, 1953

(b)the Commissioner, if the amount of the award exceeds twenty-five thousand rupees but does not exceed one lakh of rupees, or