Section 35 in Maharashtra Industrial Development Act, 1961
35. Disputes as to apportionment.
- When the amount of compensation has been settled under section 33, if any dispute arises as to the apportionment of the same or any part thereof, or as to the persons to whom the same or any part thereof is payable, the Collector may refer such dispute for the decision of the [Authority] [Substituted 'Court' by Maharashtra Act No. 27 of 2019, dated 23.7.2019.].
