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] [Section 26] [Entire Act] State of Maharashtra - Subsection Section 26(3) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 (3)Where the amount of compensation or any part thereof, cannot be paid in the aforesaid denomination, it may be paid in cash.
