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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(1) in The Maharashtra Land Revenue (Assessment and Settlement of Land Revenue of Agricultural Lands) Rules, 1970

(1)Any person desiring to move State Government to refer the settlement report to the Maharashtra Revenue Tribunal under Section 99 of the Code, shall deposit a sum of Rs. 200 in the Government Treasury. He shall state in his application to the State Government his objections to the report and the grounds therefor.