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[Cites 0, Cited by 5] [Section 19C] [Entire Act]

State of Maharashtra - Subsection

Section 19C(4) in Maharashtra Highways Act, 1955

(4)If any dispute arises as to the apportionment of the amount or any part thereof or to any person to whom the same or any part thereof is payable, the Land Acquisition Officer shall refer the dispute to the decision of the principal civil court of original jurisdiction within the limits of whose jurisdiction the land is situated.