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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(v) in The Hyderabad Abolition of Inams and Cash Grants Act, 1954

(v)if there are any structures on the land or trees on land other than land to which clause (iv) applies, the amount of compensation shall be equal to the value of such structures or trees, as the case may be.