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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(1) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(1)Where several persons claim to be interested in the amount of compensation determined under section 17, the Competent Authority shall determine the persons who in its opinion are entitled to receive compensation, and the amount payable to each of them