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State of Maharashtra - Section

Section 4 in The Maharashtra Land Revenue (Assessment and Settlement of Land Revenue of Agricultural Lands) Rules, 1970

4. Formation of Groups.

- After the zones are formed under Rule 3, the Settlement Officer appointed in respect of zones shall divide the land in the zone into groups having regard to the provisions of sub-section (2) of Section 94, and shall hold and enquiry in the manner prescribed in Rule 5.