Section 12 in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
12. Determination of compensation for purposes of section 10.
- In determining the compensation for the purposes of section 10 the Collector shall have regard to the provisions of sub-section (1) of section 23 of the Land Acquisition Act, 1894. [* * * * *] [The words 'or of sub-section (1) of that section in its application to the Saurashtra Area of the State of Bombay under the Land Acquisition Act, 1894 (Adaptation and Application) Ordinance, 1948 'were omitted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.][* * * * * * *] [The words 'or as the case may be, section 18 (including the last paragraph) or the Hyderabad Land Acquisition Act, 1309 Fasil' were deleted by Maharashtra 19 of 1966, Section 4.]
