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[Cites 0, Cited by 5] [Section 36] [Entire Act]

State of Maharashtra - Subsection

Section 36(2) in Maharashtra Industrial Development Act, 1961

(2)Where the amount of compensation is determined by the Collector under the provisions of section 33, State Government shall tender payment of the compensation determined to the persons entitled thereto according to such determination and shall pay to them unless prevented by someone or more of the contingencies mentioned in sub-section (3).