Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 33] [Entire Act] State of Maharashtra - Subsection Section 33(11) in Maharashtra Industrial Development Act, 1961 (11)The Collector shall determine the amount of cost incurred in any case disposed of by him under the section, and by what persons and in what proportions they are to be paid.
