Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16A] [Entire Act] State of Maharashtra - Subsection Section 16A(2) in The Maharashtra Personal Inams Abolition Act, 1953 (2)The Collector shall, after holding a formal inquiry in the manner provided by the Code, make an award, determining the amount of compensation.
