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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Bombay Presidency - Subsection

Section 18(3) in Bombay Merged Territories Miscellaneous Alienations Abolition Act, 1955

(3)Nothing in this section shall entitle any person to compensation on the ground that any alienated land which was wholly or partially exempt from payment of land revenue has been under the provisions of this Act made subject to the payment of full assessment in accordance with the provisions of the Code.