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[Cites 0, Cited by 0] [Section 261(1a)] [Section 261] [Entire Act]

State of Maharashtra - Subsection

Section 261(1a)(aa) in Maharashtra Land Revenue Code, 1966

(aa)[ 'revenue division' means such local area in the City of Bombay as the Collector may, subject to the order of the State Government, by an order in the Official Gazette, constitute to be a revenue division for the purpose of determining the standard rate of assessment of lands therein;] [Clause (1a) and (aa) were inserted and clause (e) was added by Maharashtra 44 of 1969, section 20, Second Schedule.]