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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Maharashtra - Subsection

Section 73(1) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(1)Any sum the payment of which has been directed by an order of the Mamlatdar or the Tribunal including an order awarding costs shall be recoverable from the person ordered to pay the same as an arrear of land revenue.