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[Cites 0, Cited by 0] [Section 19C] [Entire Act]

State of Maharashtra - Subsection

Section 19C(6) in Maharashtra Highways Act, 1955

(6)Where the amount determined by the arbitrator is in excess of the amount determined by the Land Acquisition Officer, the excess amount together with an interest, if any, awarded under sub-section (5), shall be deposited by the State Government in the prescribed manner, with land Acquisition Officer and the provisions of sub­sections (2) to (4) shall apply to such deposit.