Section 33(3A) in Maharashtra Industrial Development Act, 1961
(3A)[ Notwithstanding anything contained in sub -section (3) if, after the case is referred to the Collector under that sub-section but before he has finally determined the amount of compensation, such amount is determined by agreement between the State Government and the person to be compensated, the compensation shall be determined by the Collector in accordance with such agreement.] [Sub-section (3A) was inserted by Maharashtra 18 of 1975, Section 13.]
