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[Cites 0, Cited by 0] [Section 331(1)] [Section 331] [Entire Act]

State of Maharashtra - Subsection

Section 331(1)(ii) in Maharashtra Land Revenue Code, 1966

(ii)if the State Government so directs such costs shall also be payable by any class of persons who, in the opinion of the State Government, have any interest in any land in such village or share and in such proportions as the State Government may direct;