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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(3) in The Maharashtra Shilotri Rights (Kolaba) Abolition Act, 1955

(3)The shilotridar shall make on application in the prescribed form to the Mamlatdar within six months from the appointed date for determining the commuted value of the shilotri maund.