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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(a) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(a)the amount of compensation determined under sub-section (2) of section 16 or sub-section (4) of section 17;
(aa)[ the amount of compensation determined under section 18;] [This clause was inserted by Bombay 69 of 1953, Section 3(20).]