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[Cites 0, Cited by 0] [Section 73C] [Entire Act]

State of Maharashtra - Subsection

Section 73C(3) in The Irrigation laws (Amendment) Act, 1964

(3)On the direction made under sub-section (2), the authorised Canal Officer shall be put in possession of the land by the Collector; and the amount of the cost of acquisition of the land shall be apportioned by the Collector among the permanent holders of land as provided in the final scheme.