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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Maharashtra - Subsection

Section 37(3) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(3)If the landlord has failed to restore possession of the land to the tenant as provided in sub-section (1) he shall be liable to pay such compensation to the tenant as may determined by the Mamlatdar for the loss suffered by the tenant on account of eviction.