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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(3)(iii) in The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1954

(iii)if there are any trees or structures on the land, the amount of compensation shall be the market value of such trees or structures, as the case may be.