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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(e) in The Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules, 1971

(e)[ "software" means the programme for preparation, maintenance and updation of Records of Rights and the land records as per section 148A, on the storage device, which is specified by the Commissioner by notification;] [These clauses were inserted by No. CLR-1004/CR-45/L1, Cell, dated 25.7.2007.]