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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Bombay Presidency - Subsection

Section 17(2) in Bombay Merged Territories Miscellaneous Alienations Abolition Act, 1955

(2)On receipt of an application under sub-section (1), the Collector shall after making formal enquiry in the manner provided by the Code, make an award determining the amount of compensation. Where there are co-sharers claiming compensation, the Collector shall by his award apportion the compensation between the co-sharers.