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[Cites 0, Cited by 0] [Section 33(6)] [Section 33] [Entire Act]

State of Maharashtra - Subsection

Section 33(6)(b) in Maharashtra Industrial Development Act, 1961

(b)the Collector shall also have power to require any person known or believed to be interested in the land to deliver to him a statement containing, as far as may be practicable, the name of every other person having any interest in the land as co-owner, mortgagee, tenant, or otherwise, and the nature of such interest, and of the rents and profits (if any) received or receivable on account thereof for three years next preceding the date of the statement.