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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(3) in The Maharashtra Land Revenue Restoration of Occupancy (Unauthorisedly Transferred by Occupants Belonging to Scheduled Tribes) Rules, 1969

(3)The Collector shall also at the same time direct the Tahsildar concerned to submit a statement of Government claim regarding arrears of land revenue, tagai and other dues which form a charge on the occupancy.