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[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(3)(a) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006

(a)where the amount of compensation can be fixed by agreement between the Director or as the case may be, the Chief Fire Officer and the owner of the fire fighting property, it shall be paid in accordance with such agreement;