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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(4) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(4)On the day fixed in the programme published under sub-rule (1), the Collector or the Tahsildar may, after making such enquiry he deems fit, dispose of land in consultation with the representative of the Village Panchayat concerned and the officer of the Social Welfare Department in the district.