Section 34(2) in Maharashtra Industrial Development Act, 1961
(2)The decision of the [Authority] [Substituted 'Court' by Maharashtra Act No. 27 of 2019, dated 23.7.2019.] [on such reference] [These words were substituted for the words 'on such appeal' by Maharashtra 18 of 1975, Section 14(b).], and subject only to such decision, the decision of the Collector determining the amount of the compensation, shall be final.
