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 12(3)] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(3)(a) in Maharashtra Khoti Abolition Act, 1950

(a)the amount of compensation for the extinguishment of the right of reversion in lands in a khoti village in the district of Ratnagiri shall not exceed in the amount calculated at the rate of Rs. 2 per 100 acres of such land;