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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(3)(fa) in The Maharashtra Revenue Jurisdiction Act, 1876

(fa)[ claims against the Government or any Revenue Officer for remission or suspension of land revenue, or for a declaration that crops have failed in any year; [Clauses (fa) to (ff) were inserted by Bombay 48 of 1959, Section 4(iii).]