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[Cites 0, Cited by 0] [Section 221(1)] [Section 221] [Entire Act]

State of Maharashtra - Subsection

Section 221(1)(b) in Maharashtra Land Revenue Code, 1966

(b)all moneys due by any contractor for the farm of any tax, duty, cess, or fee or any other item of revenue whatsoever, and all specific pecuniary penalties to which any such contractor renders himself liable under the terms of his agreement;