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[Cites 0, Cited by 1] [Section 3(4)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

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

(a)Where lands are restored under clause (i) of sub-section (1), the Collector shall in the prescribed manner determine the value of the improvements, if any, made thereon after such exchange by the Tribal-transferor or the non-Tribal-transferee. If the value of the improvements, if any, made by a Trial-transferor is found to be more, the difference shall be payable by the non-Tribal transferee to the Tribal-transferor; and if the value of the improvements, if any, made by the non-Tribal-transferee is found to be more, the difference shall be payable by the Tribal-transferor to the nontribal-transferee.