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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Maharashtra - Subsection

Section 52(2)(b) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(b)the cost or value at the time of resumption, whichever is less, of any buildings, or other works authorisedly erected or executed on the said land by the said grantee.