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[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of Maharashtra - Subsection

Section 41(1)(a) in Maharashtra Horticulture Development Corporation Act, 1984

(a)payment of compensation [which shall not be less than the amount of compensation payable for land, had it been acquired in accordance with the provisions of section, section 32] [These words and figures were substituted for the words and figures 'in accordance with the provisions of section 34' by Maharashtra 18 of 1990, Section 5.], or