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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Maharashtra - Subsection

Section 25(2)(b) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(b)Subject to the provisions of sub-section (3), encumbrances for which the landlord is liable, shall be paid out of the amount of compensation payable to the landlord; and those for which the tenant is liable shall be paid out of the amount of compensation payable to the tenant.