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State of Maharashtra - Section

Section 79 in The Maharashtra Irrigation Act, 1976

79. Decision as to amount of compensation under either of last two sections to be conclusive.

The decision of the Collector under either of the last two preceding sections as to the amount of compensation to be awarded shall, subject to an appeal which may provided by rules made under section 114, be conclusive. Where any such appeal is provided, then the decision of the Appellate Authority shall also be conclusive.Formal adjudications