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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(3)(b) in Maharashtra Khoti Abolition Act, 1950

(b)the amount of compensation for the extinguishment of any right to appropriate any uncultivated and waste lands not appropriated by any khot and not entered in the revenue or survey records as khoti khasgi immediately before the 1st day of August 1949, shall not exceed the amount calculated at the rate of Rs. 5 per 100 acres of such land: