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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Maharashtra - Subsection

Section 36(ii) in The Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules, 1971

(ii)The nature of interest in the land, that is to say whether the land is held as holder, occupant, owner, tenant, landlord, mortgagor, mortgagee or assignee, etc.