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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(c) in Maharashtra Inferior Village Watans Abolition Act, 1958

(c)three times the cash value of the average of the customary fees or perquisites, in money or in kind levied or leviable by the watandar under the existing watan law during the three years immediately preceding the appointed date; such cash value shall be determined in the prescribed manner.