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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(2) in The Hyderabad Abolition of Inams and Cash Grants Act, 1954

(2)On receipt of an application under sub-section (1), the Collector shall after making formal enquiry, 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.