Section 27 in Maharashtra Groundwater (Development and Management) Act, 2009
27. Payment of Compensation.
- Where an order of temporary closing down is made under section 26, the District Authority may, in consultation with the concerned department of the State Government, on making such inquiry and requiring the owner to produce such evidence as it may deem necessary, make an order of payment of compensation after considering the market value of fruits and trees standing orchard at the time of order, which shall not be less than the market value thereof, in the manner as may be prescribed.
