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[Cites 0, Cited by 1] [Section 44] [Entire Act]

State of Maharashtra - Subsection

Section 44(1) in Maharashtra Housing and Area Development Act, 1976

(1)Where any land including any building thereon is acquired and vested in the State Government under this Chapter and such land is situated in any area within the jurisdiction of any Municipal Corporation or Municipal Council, the State Government shall pay for such acquisition an amount which shall be determined in accordance with the provisions of this Section.