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[Cites 0, Cited by 0] [Section 9B(2)] [Section 9B] [Entire Act]

State of Maharashtra - Subsection

Section 9B(2)(b) in Maharashtra Land Requisition Act, 1948

(b)in the case of arrears of compensation, where an order determining compensation directs that the amount of compensation shall be paid at a future date or in instalments or periodically, be made within three months from the date on which the amount, instalment or periodical payment, as the case may be, becomes so payable;