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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Maharashtra - Subsection

Section 36(1)(a) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(a)in the case of premises-
(i)the rent payable in respect of the premises or if no rent is payable, the rent payable for similar premises in the locality;
(ii)if in consequence of the requisition of the premises the person interested is compelled to change his residence or place of business, the reasonable expenses (if any) incidental to such change;