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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(3)(b) in The Salsette Estates (Land Revenue Exemption Abolition) Act, 1951

(b)the amount of compensation for the extinguishment of any right in any waste land or in any other property referred to in clause (c) of section 4, which under the terms of the kowl was the property of the estate holder shall not exceed the amount calculated at the rate of Rs. 25 per 100 acres of such land: