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[Cites 0, Cited by 0] [Section 302] [Entire Act]

State of Maharashtra - Subsection

Section 302(1) in Maharashtra Land Revenue Code, 1966

(1)The provisions of the Code of Civil Procedure, 1908, in force for the time being with respect of the issue of summons and commissions, and the compelling attendance of witnesses, and for their remuneration in suits before a District Court shall apply to all persons summoned to appear before the Collector under the provisions of this Chapter.