Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(2)(ii) in The Maharashtra Paragana and Kulkarni Watans (Abolition) Act, 1950

(ii)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.]