Section 33(5) in Maharashtra Industrial Development Act, 1961
(5)[ In determining the amount of compensation, the Collector shall be guided by the provisions contained in sections 26 to 30 and other relevant provisions of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, subject to the modifications that, the reference in section 26 to " the date on which notification has been issued under section 11 ", shall be the reference as " the date of the service of publication of the notice under sub-section (2) of section 32 of this Act in the manner for the time being laid down under this Act ", and the reference in section 28 to " the time of the publication of the declaration under section 19 " shall be the reference as " the date of the publication of the notice under sub-section (1) of section 32 of this Act in the Official Gazette.] [Substituted by Maharashtra Act No. 27 of 2019, dated 23.7.2019.][Explanation. - For the purposes of this sub-section, the date of the service of a notice under sub-section (2) of section 32 of this Act shall before the 8th day of dune 1967 mean the date on which the notice is served in the manner laid down in section 52 of this Act; and on and after the 8th day of June 1967 the date of the publication of a notice under the said sub-section (2) of section 32 shall be the date on which the notice is published in the Official Gazette.] [This Explanation was deemed always to have been added on 8th June 1967 by Maharashtra 45 of 1971, Section 2(b).]
