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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Maharashtra - Subsection

Section 86(1) in The Maharashtra Irrigation Act, 1976

(1)Every inferior holder of any land in respect of which such compensation has been paid shall, if he receives no part of the said compensation, be entitled to an abatement of the rent previously payable by him to the superior holder thereof in proportion to the reduced value of the holding.