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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(1)(iii) in The Maharashtra Personal Inams Abolition Act, 1953

(iii)if there are any trees or structures on the land, the amount of compensation shall be the market value of such trees or structures as the case may be.