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[Cites 0, Cited by 0] [Section 44A(4)] [Section 44A] [Entire Act]

State of Maharashtra - Subsection

Section 44A(4)(b) in Maharashtra Land Revenue Code, 1966

(b)It shall be lawful for the Collector himself to take or cause to be taken such steps as may be necessary; and any cost incurred in so doing shall be recoverable from such person as if it were an arrear of land revenue.