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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

State of Maharashtra - Subsection

Section 25(3)(a) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(a)if the total value of encumbrances of the land is less than the amount of compensation payable in respect of that land, the value of the encumbrances shall be paid to the holders thereof in full;