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[Cites 0, Cited by 0] [Section 328(2)] [Section 328] [Entire Act]

State of Maharashtra - Subsection

Section 328(2)(xxxviia) in Maharashtra Land Revenue Code, 1966

(xxxviia)[ under Section 108, the manner of determining the capitalised assessment; ] [This clause was inserted by Maharashtra 35 or 1976, section 4.]