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[Cites 0, Cited by 0] [Section 12(3A)] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(3A)(c) in Maharashtra Khoti Abolition Act, 1950

(c)the State Government, if the amount of the award exceeds one lakh of rupees.
(ii)Where the officer making an award under sub-section (3) is a Collector under this Act and also a Collector appointed under section 8 of the Code, and the amount of such award exceeds twenty-five thousand rupees, then such award shall not be made without the previous approval of