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[Cites 0, Cited by 2] [Section 44] [Entire Act]

State of Maharashtra - Subsection

Section 44(3) in Maharashtra Housing and Area Development Act, 1976

(3)Where no such agreement can be reached, the amount payable in respect of any land acquired shall be an amount equal to one hundred times the net average monthly income actually derived from such rand, during the period of five consecutive years immediately preceding the date of publication of the notification referred to in section 41 as may be determined by the Land Acquisition Officer.