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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Maharashtra - Subsection

Section 28(1) in The Maharashtra Industrial Development Rules, 1962

(1)The powers of the State Government under section 32, sub-section (2) of sections 33, 36 and 38 of the Act to acquire land and determine compensation by mutual agreement shall be exercised by the Collectors and Divisional Commissioners within their respective jurisdiction.