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[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(3)(b) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006

(b)where no such agreement can be reached, the Director or, as the case may be, the Chief Fire Officer, shall refer the matter to the Magistrate having jurisdiction over the area in which the fire fighting equipment or property was kept and the Magistrate shall, after hearing the parties and such other persons as he deems necessary, fix the amount of compensation taking into consideration the rent which the fire fighting equipment or property would normally fetch if rented out for a similar purpose. The orders of the Magistrate fixing the amount of compensation shall be final.