Section 9(2) in Maharashtra Land Requisition Act, 1948
(2)(a)Upon a such release [under sub-section (1) or sub-section (1A)] [These words, brackets, figures and letter were inserted by Maharashtra 51 of 1973, section 3(b).] the land shall be restored as far as possible in the same condition in which it was on the date on which the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government was put in possession thereof, and the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall pay compensation for deterioration, of any, caused to the land otherwise than by reasonable wear and tear or irresistible force:Provided that nothing in this sub-section shall apply to any structures, trees or crops standing on the land on the date on which the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government took possession thereof and in respect of which compensation has been paid.(b)The Officer authorised in this behalf by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall determine such amount of compensation as he deems just and his decision, subject to an appeal to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, shall be final. Such appeal shall be made with in a period of thirty days from the date of the decision.
