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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Maharashtra - Subsection

Section 50(3) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(3)If the document be an entry in any book, the claimant shall produce the book to the Manager, together with a copy of the entry on which he relies. The Manager shall mark the book for the purpose of identification, and, after examining and comparing the copy with the original, shall return the book to the claimant.