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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(1)(ii) in The Bombay City (Inami and Special Tenures) Abolition and Maharashtra Land Revenue Code (Amendment) Act, 1969

(ii)in any other case, the superior holder, shall be primarily liable to the State Government for the payment of land revenue due in respect of such land.