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

Bombay Presidency - Subsection

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

(a)Upon such release [under sub-section (1) or sub-section (1A),] the land shall be restored as far as possible in the same condition in which it was on the date on which the [State] Government was put in possession thereof, and the [State] Government shall pay compensation for deterioration, if any, caused to the land otherwise than by reasonable wear and tear or irresistible force: