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[Cites 0, Cited by 0] [Section 151] [Entire Act]

State of Maharashtra - Subsection

Section 151(3) in Maharashtra Land Revenue Code, 1966

(3)Every holder of agricultural land (including a tenant if he is primarily liable to pay fend revenue therefor), on making an application in that behalf in writing, may be supplied by the Talathi with a booklet containing a copy of the record of rights pertaining to such land.