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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(3) in The Hyderabad Abolition of Inams and Cash Grants Act, 1954

(3)The permanent tenant or, as the case may be, the tenant shall deposit the amount of the occupancy price payable by him under subsection (2), with the Collector within the period prescribed under that sub-section.