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[Cites 0, Cited by 0] [Section 29(4)] [Section 29] [Entire Act]

State of Maharashtra - Subsection

Section 29(4)(b) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960

(b)if compensation would have been so payable, the compensation payable in respect of that provision of the notification shall not be greater than the compensation which would have been so payable.