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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(1)(a) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(a)equal to the amount of compensation paid for its acquisition or the current market value, whichever is more; if such agricultural land is acquired for any purpose under the provisions of the Land Acquisition Act, 1894, but has not been used for such purpose;