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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(3) in The Hyderabad Abolition of Inams and Cash Grants Act, 1954

(3)Every award under section 9 or 10 shall be in the form prescribed in section 21 of the Land Acquisition Act, 1309 Fasli and the provisions of the said Act shall so far as may be apply to the making of such award.