Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26B(2)] [Section 26B] [Entire Act]

State of Maharashtra - Subsection

Section 26B(2)(b) in Maharashtra Land Improvement Schemes Act, 1942

(b)the Company shall pay to the State Government an amount equal to the cost or part cost of the schemes transferred as a foresaid;