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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(3)(b) in The Maharashtra Merged Territories (Janjira and Bhor) Khoti Tenure Abolition Act, 1953

(b)the amount of compensation for the extinguishment of any right to appropriate any uncultivated and waste lands not appropriated by any khot and not entered in the revenue or survey record as khoti or khoti khasgi immediately before the 1st day of August 1953, shall not exceed the amount calculated at the rate of Rs. 5 per 100 acres of such land: