Section 8 in Maharashtra Land Requisition Act, 1948
8. Payment of compensation.
(1)When any land is requisitioned or is continued to be subject to requisition under this Act, there shall be paid subject to the provisions of [sections 7 and 7A,] [This was substituted for the word and figure 'section 7' was inserted by Maharashtra 14 of 1968, section 3.] compensation to persons having interest in such land the amount of which shall be determined by an officer authorised in this behalf by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government who shall hold an inquiry in the manner prescribed. The officer shall determine such amount of compensation as he deems just having regard to all the circumstances of the case; and in particular he shall be guided by the provisions of sub-section (1) of section 23 and section 24 of the Land Acquisition Act, 1894 [(as in force in the [Bombay area of the State of Maharashtra] [These brackets and words were inserted by Bombay 33 of 1959, section 5.])] in so far as they can be made applicable(2)Where there are several persons interested in the land, the officer shall decide the dispute, if any, as the apportionment of the amount of compensation or any part thereof or as to the persons to whom the same or any part thereof is payable.(3)An appeal shall lie against the decision of the officer under sub-section (1) or (2), except in cases where the total amount of compensation in respect of the land does not exceed an amount prescribed in this behalf by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government,-(a)in Greater Bombay, to the High Court, and(b)elsewhere, to the District Court.Such appeal shall be made within a period of sixty days from the date of the decision.[Explanation.- For the purposes of this section, the total amount of compensation shall mean in cases where the amount of compensation is paid in a lump sum, such sum, and in cases where it is paid periodically, such multiple of the amount of compensation as may be prescribed.] [This Explanation was added by Bombay 2 of 1950, section 3.](4)No further appeal shall lie against any decision in appeal under sub-section (3).
