Section 4 in The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Maharashtra Amendment) Act, 2018
4. Insertion of a new section 23-A in Act 30 of 2013.
- After section 23 of the principal Act, the following section shall be inserted, namely :-"23-A. (1) Notwithstanding anything contained in section 23, if at any stage of the proceedings, the Collector is satisfied that all the persons interested in the land who appeared before him have agreed in writing on the matters to 1 be included in the award of the Collector in the form prescribed by rules made by the State Government, he may, without making further enquiry, make an award according to the terms of such agreement.(2)The determination of compensation for any land under sub-section (1) shall not in any way affect the determination of compensation in respect of other lands in the same locality or elsewhere in accordance with the other provisions of this Act. Award of Collector without enquiry in case of agreement of interested persons. -(3)Notwithstanding anything. Contained in the Registration Act, 1908, no agreement made under sub-section (1) shall be liable to registration under that Act.".
