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[Cites 0, Cited by 0] [Section 296] [Entire Act]

State of Maharashtra - Subsection

Section 296(3) in Maharashtra Land Revenue Code, 1966

(3)In the event of the death of any person in whose name the title to any property is entered in the records of the Collector, the person to whom such title is transferred as heir or otherwise shall cause notice thereof to be given to the Collector within one year from such death.