Section 9(2)(a) in The Maharashtra Education and Employment Guarantee (CESS) Act, 1962

[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

(a)in the Cantonments [* * *] [The words 'of Poona, Kirkee and Kamptee' were deleted by Maharashtra 26 of 1963.] as an arrear of land revenue;

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