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[Cites 0, Cited by 0] [Section 65] [Entire Act]

Bombay Presidency - Subsection

Section 65(2) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(2)For the purposes of recovering such rents and profits the Manager shall have, in addition to any powers possessed by the holder, all the powers possessed by the Collector under the Law for the time being in force for securing and recovering land revenue due to Government.