Section 8(3) in Maharashtra Land Requisition Act, 1948
(3)An appeal shall lie against the decision of the officer under sub-section (1) or (2), except in cases where the total amount of compensation in respect of the land does not exceed an amount prescribed in this behalf by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government,-(a)in Greater Bombay, to the High Court, and(b)elsewhere, to the District Court.Such appeal shall be made within a period of sixty days from the date of the decision.[Explanation.- For the purposes of this section, the total amount of compensation shall mean in cases where the amount of compensation is paid in a lump sum, such sum, and in cases where it is paid periodically, such multiple of the amount of compensation as may be prescribed.] [This Explanation was added by Bombay 2 of 1950, section 3.]
