Section 3(2)(a) in The Maharashtra Land Revenue Circle Officers and Circle Inspectors, (Duties and Functions) Rules, 1970

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State of Maharashtra - Subsection

Section 3(2)(a) in The Maharashtra Land Revenue Circle Officers and Circle Inspectors, (Duties and Functions) Rules, 1970

(a)inspect the works for which loans have been granted to the villagers under the provisions of the Agriculturist Loans Act, 1883, or the Land Improvement Loans Act, 1884, or as the case may be the Bombay Non-Agriculturist Loans Act, 1928 to ascertain-

(i)that the tagai advances have been duly recorded in the Record of Rights;

(ii)that they have been spent for the purposes for which they were given ; and

(iii)that the conditions attached to the grant of such advances are properly observed by the persons concerned;

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State of Maharashtra - Subsection

Section 3(2)(a) in The Maharashtra Land Revenue Circle Officers and Circle Inspectors, (Duties and Functions) Rules, 1970