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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Maharashtra - Subsection Section 8(2) in The Maharashtra Agricultural Pests And Diseases Act, 1947 (2)When any crop, plants or trees are destroyed under sub-section (1), the oc¬cupier shall be entitled to compensation determined in the manner provided in section 11.
