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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(3)(i) in The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1954

(i)if the property in question is waste or uncultivated but is cultivable land, the amount of compensation shall not exceed three times the assessment of the land: