Section 21(1)(a) in The Mamlatdars' Courts Act, 1906

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State of Maharashtra - Subsection

Section 21(1)(a) in The Mamlatdars' Courts Act, 1906

(a)until the plaintiff agrees to take the crop at a valuation, to be made under the orders of the Mamlatdar, according to the value of the crop at such time, including any instalments of the Government assessment which the defendant may have paid for the current year; or

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State of Maharashtra - Subsection

Section 21(1)(a) in The Mamlatdars' Courts Act, 1906