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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Bombay Presidency - Subsection

Section 13(2) in The Bombay City (Inami and Special Tenures) Abolition Rules, 1972

(2)On the day fixed for hearing, or of any other day or days to which the inquiry may be adjourned, the Collector shall, after hearing the applicant and other persons interested who are present and any evidence adduced before him, determine the amount of compensation.