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[Cites 0, Cited by 1] [Section 44] [Entire Act]

State of Maharashtra - Subsection

Section 44(6) in Maharashtra Housing and Area Development Act, 1976

(6)Any person, who does not agree to the net average monthly income as determined by the Land Acquisition Officer under sub-section (5) and the amount for acquisition to be paid on that basis and claims a sum in excess of that amount may prefer an appeal to the Tribunal, within thirty days from the date specified in the notice referred to in sub-section (5).