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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Maharashtra - Subsection

Section 25(4) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(4)No award allowing compensation shall be made,-
(a)if the compensation exceeds twenty-five thousand rupees but does not exceed fifty thousand rupees, without the previous approval of the Commissioner, and
(b)if the compensation exceeds fifty thousand rupees, without the previous approval of the State Government.