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[Cites 0, Cited by 0] [Section 3B] [Entire Act]

State of Maharashtra - Subsection

Section 3B(3) in The Hyderabad (Abolition of Cash Grants) Act, 1952

(3)Every award under section 3-A shall be in the form prescribed in section 21 of the Land Acquisition Act and the provisions of that Act shall, so far as may be, apply to the making of such award.]