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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Bombay Presidency - Subsection

Section 35(2) in Bombay Metropolitan Region Development Authority Act, 1974

(2)Where the amount has been determined, with the concurrence of the Authority, by agreement between the State Government and the person to whom it is payable, it shall be determined and paid in accordance with such agreement.