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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Maharashtra - Subsection

Section 37(2)(h) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(h)[ the manner in which compensation recoverable from any owner shall be deposited by him under sub-section (2) or (4) of section 21; [Clause (h), (i) and (ii) were substituted for the original clause (h) and (i) by Maharashtra 19 of 1966, Section 17(a)(iii).]
(i)the manner in which owners may be put in possession of holdings to which they are entitled under sub-section (3) of section 21 and the manner in which persons may be evicted under that sub-section;
(ii)the manner of determining the additional compensation payable by an owner in respect of any holding allotted to him under a scheme or reduced compensation payable to the original owner of such holding, under sub-section (4) of section 21;]