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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Bombay Presidency - Subsection

Section 11(2) in The Bombay City (Inami and Special Tenures) Abolition Rules, 1972

(2)On the day fixed for hearing or on any other day or days to which the enquiry may be adjourned, the Collector shall, after hearing the applicant and other persons interested, who are present and any evidence adduced before him, determine the amount of compensation.