Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Maharashtra - Subsection

Section 3A(2) in The Hyderabad (Abolition of Cash Grants) Act, 1952

(2)On receipt of an application under sub-section (1), the Collector shall, after making formal inquiry, make an award determining the amount of compensation. Where there are co-sharers claiming compensation, the Collector shall by his award apportion the compensation between the co-sharers.]