Section 70(f) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(f)to determine the amount of compensation under section 10 for the contravention of sections [ 8, 9, 9A and 9C] [These figures, letters and word were substituted for the figures and word '6 to 9', by Bombay 13 of 1956, Section 39(3).];
