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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Maharashtra - Subsection

Section 48(2) in Nagpur Improvement Trust Act, 1936

(2)If any question or dispute arises as to the sufficiency of the compensation paid or proposed to be paid under sub-section (1) the matter shall be referred to the [State] [Substituted for 'provincial' by A. O., 1950.] Government whose decision shall be final.