Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(2) in The Mahul Creek (Extinguishment of Rights) Act, 1922

(2)Compensation shall be determined and awarded in accordance, as nearly as may be, with the provisions of Land Acquisition Act, 1894, by the said Collector, or, if his award is not accepted, by the Court.