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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(1) in The Maharashtra Underground Pipelines and Underground Ducts (Acquisition of Right of User in Land) Act, 2018

(1)The amount of compensation determined under section 9 shall be deposited by the State Government or the Corporation or Urban Local Body, as the case may be, with the Competent Authority within one hundred and eighty days of determination of compensation under section 9.