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[Cites 0, Cited by 0] [Section 262] [Entire Act]

State of Maharashtra - Subsection

Section 262(3) in Maharashtra Land Revenue Code, 1966

(3)Where there is a right on the part of a superior holder in limitation of the right of the State Government to assess in consequence of a specific limit established and preserved, and not abolished under the City Tenures Abolition Act, the assessment shall not exceed such specific limit.]