Section 17(8) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(8)Where there is any building on the land in respect of which the net average monthly income has been determined, no separate compensation shall be paid in respect of such building:Provided that, where the owner of the land and the owner of the building on such land are different, the Competent Authority shall apportion the amount of compensation between the owner of the land and the owner of the building in the same proportion as the market price of the land bears to the market price of the building on the date of the acquisition.
