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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(1)(i) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(i)the rent payable in respect of the premises, or if no rent is so payable the rent payable for similar premises in the locality;