Section 17(2) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(2)Where the amount of compensation has been determined by agreement between [the State Government or as the case may be, the Collector] [These words were substituted for the words 'the State Government' by Maharashtra 28 of 1984, Section 5.] and the person to be compensated, it shall be determined in accordance with such agreement.
