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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(2)(c) in Maharashtra Government Premises (Eviction) Act, 1956

(c)the manner in which damages for unauthorised occupation may he assessed [and the principles which may be taken into account in assessing such damages] [These words were added by Bombay 62 of 1959, Section 9(a).];