Section 9B(2) in Maharashtra Land Requisition Act, 1948
(2)Such application shall, -(a)in the case of a claim for compensation under sub-section (1) of section 8, be made within three months from the date on which the notice under section 9A is published or served, as the case may be;(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;(c)in the case of a claim for compensation under clause (a) of sub-section (2) [and sub-section (8)] [These words, brackets and figure were inserted by Maharashtra 15 of 1997, section 6.] of section 9, be made within three months from the date on which possession was delivered under the said section.
