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[Cites 0, Cited by 0] [Section 118(2)] [Section 118] [Entire Act]

Bombay Presidency - Subsection

Section 118(2)(xxiv) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(xxiv)the other matter to be taken into consideration by the Collector in determining value of land, acquired under Section 92;