Section 34 in Maharashtra Industrial Development Act, 1961
34. Appeal to Court.
- [(1) Any person aggrieved by the decision of the Collector determining the amount of compensation may, within sixty days from the date of such decision, so far as it affects him, by written application to the Collector require that the matter be referred by him for determination of the Authority and when any such application is made, the provisions of Chapter VIII of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, shall mutatis mutandis apply to further proceedings in resepect thereof.] [Substituted by Maharashtra Act No. 27 of 2019, dated 23.7.2019.](2)The decision of the [Authority] [Substituted 'Court' by Maharashtra Act No. 27 of 2019, dated 23.7.2019.] [on such reference] [These words were substituted for the words 'on such appeal' by Maharashtra 18 of 1975, Section 14(b).], and subject only to such decision, the decision of the Collector determining the amount of the compensation, shall be final.
