Section 70(m) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(m)to determine the amount of compensation payable to [* * *] [The word 'protected' was deleted by Bombay 13 of 1956, Section 39(5).] tenant for any improvement under section 41;(ma)[ to determine what is reasonable rent under section 43B] [These clauses were inserted by Bombay 13 of 1956, Section 39(6).];(mb)to issue a certificate under section 84-A, and decide under section 84B or 84C whether a transfer or acquisition of land is invalid and to dispose of land as provided in section 84C.(mc)to decide references under section 85;(md)to decide any dispute under section 88C;(me)[* * *] [Clause (me) was deleted by Maharashtra 9 of 1961, Section 24.]
