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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(4)(d) in The Maharashtra Restoration Of Lands To Scheduled Tribes Act, 1974

(d)The Tribal-transferor, to whom land is restored under clause (ii) of subsection (1) of this section shall pay to the non-Tribal-transferee and other persons claiming encumbrances the amount determined under this sub-section, either in lump sum or in such annual instalments not exceeding twelve (with simple interest at 4½ per cent. per annum) as the Collector may direct.