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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(c) in The Maharashtra Revenue Patels (Abolition of Office) Act, 1962

(c)subject to the provisions of sections 5 and 9, all watan lands shall be and are hereby resumed, and accordingly shall be subject to the payment of land revenue under the provisions of the relevant Code and the rules made thereunder, as if they unalianated land: