Section 28(2) in The Maharashtra Industrial Development Rules, 1962
(2)The powers of the State Government to determine rates of compensation to be paid to land owners in cases of acquisition through negotiation and mutual agreement shall be exercised as follows :-(a)by Collectors within their respective jurisdiction upto Rs. 50,000 per hectare;(b)by Divisional Commissioners within their respective jurisdiction from Rs. 50,001 to Rs. 1,00,000 per hectare :Provided further that, the State Government may specially appoint Assistant and Deputy Collectors within their respective jurisdiction and any other officer not below the rank of Deputy Collector, to exercise the powers of the State Government under sections 32, 36 and 38 of the Act in that behalf.] [Added by G. N. of 9.10.1974.]
