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[Cites 0, Cited by 0] [Section 42] [Entire Act]

Bombay Presidency - Subsection

Section 42(2) in Bombay Metropolitan Region Development Authority Act, 1974

(2)Where the amount has been determined with the concurrence of the Authority by agreement between the State Government and the person to whom it is payable, it shall be determined and paid in accordance with such agreement.