Section 2(3) in The land Acquisition Rules, 1993 (Maharashtra)
(3).................. s/o........................Definite term and nature of interest..........................And Whereas the Owner/Owners*/ and the Interested Party/Parties* has/have* agreed on the matters to be included in the award to be declared by the Collector of..............* /Land Acquisition Officer, . . . ...................specially appointed by the Government to perform the functions of the Collector under the Land Acquisition Act, 1894 (1 of 1894) (hereinafter referred to as "the Collector") under section 11 of the Land Acquisition Act, 1894 (1 of 1894) after determining the amount of compensation including additional amount of compensation at the rate of 12 per cent, and solatium at the rate of 30 per cent, for the said Land/Lands* in the manner provided in section 23 thereof and also have agreed to apportion the same between themselves as specified in the Schedule hereunder written.And Whereas the Owner/Owners*/and the Interested Party/Parties* further agree to make deduction from the total amount of compensation shown in the Award, in case any or all of the thing/s* attached to the said Land/Lands* or permanently fastened to anything attached to the said Land/Lands* is/are* withdrawn by the Owner/ Owners* land the Interested Party/Parties* with the prior approval of the Collector.And Whereas the Owner/Owners* and the Interested Party/Parties* further agree to make deduction from the amount of compensation to be mentioned in the said award in case they are allowed to harvest the standing crop/s* on the said Land/Lands* by the Collector. Now this Agreement Witnesseth and it is hereby agreed and declared by and between the parties hereto as follows :-Rule 2-Form of Agreement under section 11(2).
