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[Cites 0, Cited by 0] [Section 330] [Entire Act]

State of Maharashtra - Subsection

Section 330(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(1)Save as otherwise expressly provided in this Act, if an agreement is not arrived at with respect to any compensation or damages which are by this Act, directed to be paid, the amount and if necessary the apportionment of the same, shall be ascertained and determined by the Council.