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[Cites 0, Cited by 0] [Section 8AA(2)] [Section 8AA] [Entire Act]

State of Maharashtra - Subsection

Section 8AA(2)(a) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(a)If, in effecting a partition among several co-sharers, it is found that a co-sharer is entitled to a specific sharer in the land and cannot be given that share without creating a fragment, he shall be compensated in money for that share. The amount of compensation-shall be determined so far as practicable in accordance with the provisions of section 23 of the Land Acquisition Act, 1894.