Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Maharashtra - Subsection

Section 36(ii) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(ii)in the case of an award of the Collector under section 25 or an amended award under section 37, of an amount equal to five per cent of the difference between the amount of compensation awarded to the appellant and that claimed by him in his appeal, or rupees fifteen, whichever is more; and