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[Cites 0, Cited by 0] [Section 227] [Entire Act]

State of Maharashtra - Subsection

Section 227(2) in Maharashtra Land Revenue Code, 1966

(2)Subject to the provisions of Sections 132 and 133 of the Code of Civil Procedure, 1908, all persons so summoned shall be bound to attend, either in person or by any authorized agent, as such officer may direct.