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[Cites 0, Cited by 0] [Section 49(5)] [Section 49] [Entire Act]

State of Maharashtra - Subsection

Section 49(5)(a) in Maharashtra Land Revenue Code, 1966

(a)fails to pay the amount of compensation or the amount of rent, it shall be recovered as an arrear of land revenue, on an application being made to the Tahsildar by the person entitled thereto;