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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Maharashtra - Section Section 25 in The Maharashtra Miscellaneous Alienations (in Hyderabad Enclaves) Abolition Act, 1965 25. [ Compensation to be paid in cash. [Section 25 was substituted for the original by Maharashtra 53 of 1969, Section 2.] - Subject to the provisions of the next succeeding section, the amount of compensation payable under this Act shall be paid in cash.]
