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[Cites 0, Cited by 1] [Section 9(2)] [Section 9] [Entire Act]

Bombay Presidency - Subsection

Section 9(2)(b) in Bombay Land Requisition Act, 1948

(b)The officer authorised in this behalf by the [State] Government shall determine such amount of compensation as he deems just and his decision, subject to an appeal to the [State] Government, shall be final. Such appeal shall be made within a period of thirty days from the date of the decision.