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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Maharashtra - Subsection

Section 34(4) in Maharashtra Land Revenue Code, 1966

(4)If no claimant appears within three years from the date on which the Collector took possession of the occupancy or if a claimant whose claim has been rejected under sub-section (2) does not file a suit within one year as provided in sub-section (3), the collector may sell the right of the deceased occupant in the occupancy by auction.