Section 20(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)Whenever in pursuance of section 19 the requisitioning authority requisitions any premises, [the requisitioning authority shall pay] [These words were substituted for the words 'the Zilla Parishad shall pay' by Maharashtra 10 of 1997, section 8(a).] to the person interested compensation the amount of which shall be determined by the requisitioning authority by taking into consideration the following factors, that is to say -(i)the rent payable in respect of the premises, or if no rent is so payable the rent payable for similar premises in the locality;(ii)if in consequences of the requisitioning of premises, the person interested is compelled to change his residence or place of business, the reasonable expenses (if any) incidental to such change:Provided that, where any person interested being aggrieved by the amount of compensation so determined makes an application to the requisitioning authority within the time prescribed by rules made by the State Government for referring the matter to an arbitrator, the amount of compensation to be paid shall be such as the arbitrator appointed in this behalf by the requisitioning authority may determine:Provided further that, where there is any dispute as to the title to receive the compensation or as to the apportionment of the amount of compensation, it shall be referred by the requisitioning authority to an arbitrator appointed in this behalf by the requisitioning authority for determination, and shall be determined in accordance with decision of such arbitrator.Explanation.- In this sub-section, the expression "person interested" means the person who was in actual possession of he premises requisitioned under section 19 immediately before the requisitioning or where no person was in such actual possession, the owner of such premises.
